Smt. Archana Goel And Others vs State Of U.P. And Anr.
2022 Latest Caselaw 18626 ALL

Citation : 2022 Latest Caselaw 18626 ALL
Judgement Date : 23 November, 2022

Allahabad High Court

Smt. Archana Goel And Others vs State Of U.P. And Anr. on 23 November, 2022

Bench: Om Prakash Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 2883 of 2011
 

 
Revisionist :- Smt. Archana Goel And Others
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- Bhuvnesh Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate,Sangam Lal Kesharwani,Vijay Bahadur Shivhare
 

 
Hon'ble Om Prakash Tripathi,J.

List revised. None present on behalf of the revisionists.

Learned A.G.A. is present.

This criminal revision has been preferred against the judgment and order dated 23.6.2011 passed by Additional Civil Judge (J.D.)/J.M. Court No.3, Bijnor in complaint case no.1196 of 2010 (Smt. Sarita Goel vs. Archana Goel and others) under section 406, 147, 504, 506 452 IPC, P.S. Chandpur, District Bijnor by which the revisionists have been summoned for facing trial.

Perused the impugned order by which, it appears that revisionists have been summoned on the basis of prima facie case made against them and on the basis of statement recorded by the Court. There appears no illegality or material irregularity or manifest error in the impugned order. Matter is 12 years old. It appears that due to efflux of time, revisionists have lost interest in the matter and do not want to pursue the matter further.

In view of the above, this criminal revision is accordingly, dismissed.

Inform court concerned through District Judge, Bijnor to proceed with the case, if pending.

Interim order, if any, stands vacated.

Order Date :- 23.11.2022

Monika