Rajkumar vs State Of U.P. And 3 Others
2022 Latest Caselaw 18785 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 3478 of 2013
 

 
Revisionist :- Rajkumar
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Revisionist :- R.K. Tripathi
 
Counsel for Opposite Party :- Govt. Advocate,Arun Kumar
 

 
Hon'ble Om Prakash Tripathi,J.

List revised. None present on behalf of the revisionist.

Learned A.G.A. is present.

This criminal revision has been preferred against the judgment and order dated 24.09.2013 passed by Chief Judicial Magistrate, Kaushambi in Complaint Case No.1434 of 2013 (Rajkumar vs. State of U.P. and others) by which complaint has been dismissed under Section 203 Cr.P.C.

Perused the impugned order by which, there appears no illegality or material irregularity or manifest error in the impugned order. Matter is 9 years old. Matter relates to family dispute. It appears that due to efflux of time, revisionist has 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.

Order Date :- 24.11.2022

Monika