Janga vs State Of U.P. And Another
2022 Latest Caselaw 20930 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 1682 of 2015
 

 
Revisionist :- Janga
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Sanjay Kumar Dwivedi
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Om Prakash Tripathi,J.

List revised. None present on behalf of the revisionist.

Learned A.G.A. is present.

This criminal revision has been preferred against the judgment and order dated 29.4.2015 passed by Additional Session Judge, Court No.3, Mathura in special S.T. No.320 of 2014 (State of U.P. vs. Sonu) under sections 363, 366, 376, 368 IPC and 3(1) 10 S.C./S.T. Act, P.S. Baldev, District Mathura by which discharge application has been rejected.

Perused the impugned order by which, there appears no illegality or material irregularity or manifest error in the impugned order. Matter is 7 years old. It appears that due to efflux of time, revisionist has lost interest in the matter and does not want to pursue the matter further.

In view of the above, this criminal revision is accordingly, dismissed.

Inform court concerned through District Judge, Mathura, to proceed further in the matter, if pending.

Order Date :- 13.12.2022

Monika