Ombiri And Another vs State Of U.P. And Others
2022 Latest Caselaw 3771 ALL

Citation : 2022 Latest Caselaw 3771 ALL
Judgement Date : 23 May, 2022

Allahabad High Court

Ombiri And Another vs State Of U.P. And Others on 23 May, 2022

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 452 of 2000
 

 
Revisionist :- Ombiri And Another
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Sah O.P. Agarwal,Rohit Agarwal
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Umesh Kumar,J.

Notice to engage another counsel for issued to revisionists but the same could not be served upon them as they are not living at the given address.

Today, none appears except learned A.G.A.

It appears that by efflux of time either cause of action is no more surviving or for any other reason matter has rendered infructuous and that is why none is present to press this revision.

In view of the above, this criminal revision is dismissed for want of prosecution.

Certify this judgment to the lower Court immediately.

Order Date :- 23.5.2022

MN/-

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