Mohd. Idris And Others vs State Of U.P. And Others
2022 Latest Caselaw 3473 ALL

Citation : 2022 Latest Caselaw 3473 ALL
Judgement Date : 19 May, 2022

Allahabad High Court

Mohd. Idris And Others vs State Of U.P. And Others on 19 May, 2022

Bench: Shamim Ahmed




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 17 of 2001
 
Revisionist :- Mohd. Idris And Others
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- S.M. Nazar Bokhari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

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

Heard Sri Vinod Kant, learned Additional Advocate General assisted by Sri Abhishek Shukla, learned A.G.A.-I for the State.

Learned Additional Advocate General submits that the present revision is of the year, 2004 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(s) below, therefore, the present revision may be dismissed.

I have gone through the judgment and order(s) passed by court (s) below and also perused the record. I have also considered the arguments advanced by the learned Additional Advocate General. Further no one appeared on behalf of revisionist to assist the Court pointing out any illegality or infirmity in both the judgment and order(s) passed by the court(s) below.

In view of the above, after having gone through both 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 Additional Advocate General 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 :- 19.5.2022

Arvind