Phool Jahan vs State Of U.P. And Others
2022 Latest Caselaw 6283 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 88
 

 
Case :- CRIMINAL REVISION No. - 3300 of 2007
 

 
Revisionist :- Phool Jahan
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Sufia Saba
 
Counsel for Opposite Party :- Government Advocate,Rupak Chaubey,Sunil Kumar Singh,Sushil Kumar Singh
 

 
Hon'ble Sanjay Kumar Singh,J.

Case called out. Learned counsel for the revisionist as well as learned Additional Government Advocate representing the State of U.P. are present, however, learned counsel appearing on behalf of the opposite party no. 2 are not present.

The present criminal revision under Section 397/401 Cr.P.C. has been preferred against the judgment and order dated 13.08.2007 passed by Principal Judge, Family Court, Moradabad in Case No. 308/11 of 2004 (Phool Jahan vs. Kallan), whereby, an application under Section 125 Cr.P.C. of the revisionist has been rejected.

At the outset, learned counsel for the revisionist submits that this criminal revision was filed in the year 2007 but as on date, she has no instruction to appear in this case. It is also pointed out that despite sending information by her to the revisionist by registered post dated 13.12.2021, revisionist did not give any response to her.

Perusal of order sheet also shows that the instant revision has not been admitted.

In view of the above, the instant criminal revision is dismissed due to want of prosecution.

Order Date :- 7.7.2022

Saurabh