Mohd. Abu Sai And 7 Others vs State Of U.P. And Another
2022 Latest Caselaw 4360 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 73
 

 
Case :- CRIMINAL REVISION No. - 737 of 2022
 

 
Revisionist :- Mohd. Abu Sai And 7 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Mohammad Mustafa,Dharmendra Pratap Kushwaha
 
Counsel for Opposite Party :- G.A.,Shahroze Khan
 

 
Hon'ble Rajiv Gupta,J.

Heard learned counsel for revisionists, Shri Shahroze Khan, learned counsel for O.P. No.2 and learned A.G.A.

This criminal revision has been filed by the revisionists against the judgment and order dated 22.12.2021, passed by Additional Civil Judge (Junior Division)/Judicial Magistrate, Court No.2, Siddharth Nagar in complaint case no. 1098 of 2021, Ehsan Vs. Mohd. Abu Sai and others, under section 156(3) Cr.P.C. P.S. Chilhiya, District Siddharth Nagar by which learned magistrate has directed the police of police station, Chilhiya, District Siddharth Nagar to register a F.I.R. and investigate.

Learned counsel for the opposite party no. 2 has informed this court that pursuant to the impugned order the police of P.S. Chilhiya District Siddharth Nagar has already registered a F.I.R. and is investigating the case as such the present revision has become infructuous.

Learned counsel for the revisionist/applicant could not dispute the aforesaid fact.

In view of the above, the present criminal revision has become infructuous and it is accordingly dismissed.

Order Date :- 26.5.2022

R