Umesh Kumar vs State Of U.P. And Another
2022 Latest Caselaw 6429 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 88
 

 
Case :- CRIMINAL REVISION No. - 2139 of 2011
 

 
Revisionist :- Umesh Kumar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Sushil Kumar Shukla
 
Counsel for Opposite Party :- Govt. Advocate,A.N.Rai
 

 
Hon'ble Sanjay Kumar Singh,J.

Case called out in the revised list. No one has put in appearance on behalf of the revisionist to press this criminal revision. However, learned AGA for the State of UP is present.

Perusal of order sheet shows that, vide order dated 24.5.2011, the operation of the impugned order dated 26.4.2011 was kept in abeyance till the next date of listing. Thereafter, it was extended from time to time, but after 13.3.2012, interim order dated 24.5.2011 was not extended, therefore in view of the judgment of the Apex Court in case of Asian Resurfacing of Road Agency Pvt. Ltd and another Vs. Central Bureau of Investigation, AIR 2018 SC 2039, the said interim order is not effective today. It appears that the revisionist is not interested in prosecuting the case. The Criminal Revision has also not yet been admitted.

In view of above, the revision is dismissed due to non prosecution.

Order Date :- 8.7.2022

S.K.S.