Ram Pyari vs The State Of U.P. And 4 Ors.
2022 Latest Caselaw 18192 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 16
 

 
Case :- CRIMINAL REVISION No. - 540 of 2013
 

 
Revisionist :- Ram Pyari
 
Opposite Party :- The State Of U.P. And 4 Ors.
 
Counsel for Revisionist :- Ashok Kumar Srivastava,Shiv Shankar
 
Counsel for Opposite Party :- Govt. Advocate,Ram Chandra Verma,Rama Kant,Randhir Singh,Sandeep Kumar(Trivedi)
 

 
Hon'ble Brij Raj Singh,J.

Supplementary affidavit filed by Sri Randhir Singh, counsel for the opposite party/complainant, today, is taken on record.

Case called out. None appeared on behalf of the revisionist, however, Sri Randhir Singh, learned counsel appearing for the private opposite party is present.

The present revision has been preferred with a prayer to call for and examine the record of the case file titled as "State Vs. Dharmendra Kuamr" dismissing in S.T. No. 176/2012, Crime No. 449/2011, U/S 302 IPC, P.S. Gosian Ganj, Lucknow in case State Versus Dharmendra Kuamr dismissing the application U/S 319 CrPC passed by the learned Asstt. Sessions Judge sitting in the Court of ADJ (II), Lucknow by his order dated 05-08-2013.

By the impugned order the application under Section 319 Cr.P.C. preferred by the revisionist has been rejected. Counsel for the complainant has filed a supplementary affidavit today and has annexed therewith the judgment of the trial court and informs that the trial has been concluded and the judgment has been kept on record. Thus, he submits that the application under Section 319 Cr.P.C. has lost its efficacy.

The revision, therefore, is dismissed as infructuous.

Interim order, if any, stands vacated.

Order Date :- 21.11.2022

Arun K. Singh