Sukhbir Singh vs State Of U.P. And Another
2022 Latest Caselaw 14776 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 1751 of 2016
 

 
Revisionist :- Sukhbir Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Rajeev Nayan Singh,Amit Saxena
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash Tripathi,J.

List revised. None appears on behalf of the revisionist to press this revision.

Heard learned A.G.A. appearing for the State of U.P. and perused the record.

This criminal revision has been filed for setting aside the impugned judgment and order dated 30.04.2016 passed by learned Chief Judicial Magistrate, Etah in complaint case no.1427 of 2010 (State of Uttar Pradesh vs. Suresh Kumar Yadav) at Police Station Kotwali, District Etah by which the accused has been discharged.

The matter relates to the year 2016.

From the perusal of the impugned order, there appears no illegality or material irregularity in the impugned order. It appears that due to efflux of time, this revisionist has lost interest in the matter and do not want to pursue the matter further.

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

Order Date :- 20.10.2022

Monika