Surendra Kumar Sharma And Others vs The State Of U.P.
2022 Latest Caselaw 2540 ALL

Citation : 2022 Latest Caselaw 2540 ALL
Judgement Date : 11 May, 2022

Allahabad High Court

Surendra Kumar Sharma And Others vs The State Of U.P. on 11 May, 2022

Bench: Shamim Ahmed




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 1303 of 2003
 

 
Revisionist :- Surendra Kumar Sharma And Others
 
Opposite Party :- The State Of U.P.
 
Counsel for Revisionist :- A.B.L. Gour,Saurabh Gour
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Shamim Ahmed,J.

List has been revised. No one has appeared on behalf of the revisionists. Learned A.G.A. for the State is present. None is present on behalf of opposite parties.

This revision has been filed challenging the order dated 31.03.2003 passed by the court of learned A.C.J.M.(Ist), Muzaffar Nagar in Case No. 773/9 of 2003, summoning the revisionists to face trial under Sections 147, 148, 427, 452, 504, 506 I.P.C.

Learned A.G.A. submits that the present revision is of the year, 2003 and it appears that due to efflux of time the revisionists and their counsel have lost interest to pursue this matter, and there appears no illegality or infirmity in the impugned judgment and order passed by the court below, therefore, the present revision may be dismissed.

I have gone through the impugned order passed by the court below and also perused the record. I have also considered the arguments advanced by the learned A.G.A. Further no one appeared on behalf of revisionists to assist the Court pointing out any illegality or infirmity in the impugned order passed by the court below.

In view of the above, after having gone through the order under challenge, this Court comes to the conclusion that the same needs no interference as there is no illegality or infirmity in the order under challenge, and further there appears force in the argument of the learned A.G.A. that due to efflux of time the revisionists and their counsel have lost interest in pursuing the matter, therefore, the present revision is liable to be dismissed.

Accordingly, the present revision is dismissed.

Interim order, if any, stands vacated.

Let a copy of this order be sent to the concerned District and Sessions Judge for its onwards transmission to the concerned Magistrate for compliance who will proceed further in the matter.

Let the lower court record, if any, be returned back to the court concerned.

The file is consigned to record.

Order Date :- 11.5.2022

Mustaqeem.