Abhishek vs State Of U.P. And Another
2022 Latest Caselaw 3148 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 804 of 2015
 

 
Revisionist :- Abhishek
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- R.P. Singh,Indra Pal,Sunil Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

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

Heard Sanjay Singh, learned A.G.A. for the State.

This revision has been filed against the judgment and order dated 19.02.2015 passed in Criminal Appeal No. 17 of 2015 Abhishek Vs. State which was filed against the order dated 31.01.2015 passed on the bail application of the revisionist in Case Crime No. 2920 of 2014 (State Vs. Abhishek) under Section 376/506 I.P.C. and 4/6 POCSO Act, Police Station Loni, District Ghaziabad.

This case was listed several times, but learned counsel for the revisionist was not present almost more than five days and the case was passed over. Today, even in the revised call he is not present.

Learned A.G.A. submits that the present revision is of the year, 2015 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 orders passed by the courts below, therefore, the present revision may be dismissed.

I have gone through the judgment and order passed by the appellate court as well as 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 revisionist to assist the Court pointing out any illegality or infirmity in both the judgments and orders passed by the courts below.

In view of the above, after having gone through both the judgments and orders under challenge, this Court comes to the conclusion that the same need no interference as there is no illegality or infirmity in the judgments and orders under challenge, and further there appears force in the argument of the learned A.G.A. 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