Shekh Ramjan And 5 Others vs State Of U.P. And Another
2022 Latest Caselaw 3146 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 1638 of 2016
 
Revisionist :- Shekh Ramjan And 5 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Gaytri Rajput,Indra Pal Singh Rajpoot
 
Counsel for Opposite Party :- G.A.,D S Parmar
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

None has appeared on behalf of the revisionist to press this revision.

Heard D.S.Parmar, learned counsel for the opposite party no.2 and Sri Abhishek Shukla, learned A.G.A.-I for the State.

This revision has been filed against the judgment and order dated 30.09.2014 passed by Chief Judicial Magistrate, Hamirpur in Criminal Case No. 1565 of 2004, State Vs. Shekh Ramjan and 5 others, arising out of Case Crime No. 464 of 2004, under Sections 323, 504, 506, 498-A I.P.C. and Section 3/4 Dowry Prohibition Act, Police Station Kotwali Hamirpur, District Hamirpur and judgment and order dated 21.05.2016 passed by Additional Sessions Judge Court No.3, Hamirpur, in Criminal Appeal No. 34 of 2014 (Shekh Ramjan and 5 others Vs. State of U.P..

Learned counsel for the opposite party no.2 and learned A.G.A.-I submit that the present revision is of the year, 2016 and it appears that due to efflux of time the revisionist and his counsel have lost interest to pursue this matter, and there appears no illegality or infirmity in the impugned judgment and order(s) passed by the court below, therefore, the present revision may be dismissed.

I have gone through the judgment and order passed by the court below and also perused the record. I have also considered the arguments advanced by the learned counsel for the opposite party no.2 and learned A.G.A.-I . Further no one appeared on behalf of revisionist to assist the Court pointing out any illegality or infirmity in the judgment and order(s) passed by the court below.

In view of the above, after having gone through the judgment and order(s) under challenge, this Court comes to the conclusion that the same need no interference as there is no illegality or infirmity in the judgment and order(s) under challenge, and further there appears force in the argument of the learned counsel for the opposite party no.2 and learned A.G.A.-I that due to efflux of time the revisionist and his counsel have lost interest in pursuing the matter, therefore, the present revision is liable to be dismissed.

Accordingly, the present revision is dismissed.

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.

The file is consigned to record.

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

Order Date :- 17.5.2022

Arvind