Smt. Kusumlata vs State Of U.P. Thru Secy. And 4 ...
2022 Latest Caselaw 3149 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 
Case :- CRIMINAL REVISION No. - 891 of 2016
 
Revisionist :- Smt. Kusumlata
 
Opposite Party :- State Of U.P. Thru Secy. And 4 Others
 
Counsel for Revisionist :- Pradeep Kumar Vi
 
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 Sri Abhishek Shukla, learned A.G.A.-I for the State.

This revision has been filed against the order dated 26.05.2014 passed by the Chief Judicial Magistrate, Maharajganj in Misc. Case No. 892 of 2014, arising out of Case Crime No. 574/2014, under Sections 363, 366, 376, 342, 352, 120-B, 504, 506 I.P.C. (State Vs. Monu @ Manjesh), Police Station Kolhue, District Maharajganj by the impugned order the corpus was send to Nari Niketan.

Learned A.G.A.-I submits 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 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 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 passed by the court below.

In view of the above, after having gone through the judgment and order 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 under challenge, and further there appears force in the argument of the 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