Rameshwar Tripathi vs State Of U.P.
2022 Latest Caselaw 18788 ALL

Citation : 2022 Latest Caselaw 18788 ALL
Judgement Date : 24 November, 2022

Allahabad High Court

Rameshwar Tripathi vs State Of U.P. on 24 November, 2022

Bench: Om Prakash Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 671 of 2015
 

 
Revisionist :- Rameshwar Tripathi
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Jai Singh Chandel
 
Counsel for Opposite Party :- Govt.Advocate
 

 
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 4.9.2014 by which the final report has been accepted and protest petition not accepted.

Perused the impugned order. There appears no illegality or material irregularity or manifest error in the impugned order. Matter is 8 years old. 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