Mohit Kumar Rathour vs State Of U.P. And Another
2023 Latest Caselaw 10180 ALL

Citation : 2023 Latest Caselaw 10180 ALL
Judgement Date : 6 April, 2023

Allahabad High Court

Mohit Kumar Rathour vs State Of U.P. And Another on 6 April, 2023

Bench: Sanjay Kumar Pachori




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL REVISION No. - 1161 of 2015
 

 
Revisionist :- Mohit Kumar Rathour
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- R.A. Mishra
 
Counsel for Opposite Party :- Govt.Advocte
 

 
Hon'ble Sanjay Kumar Pachori,J.

None appears for the revisionist even in the revised call, however, Shri Saurabh Srivastava, learned A.G.A. for the State is present.

As per compliance report sent by Sessions Judge, Kannauj, revisionist has been acquitted vide judgment and order dated 23.11.2016.

Present criminal revision has been filed against the rejection of bail by the Juvenile Justice Board affirmed by the appellate court.

Learned A.G.A. pointed out that the present criminal revision has become infructuous.

In view of the above, present revision is dismissed as infructuous.

Order Date :- 6.4.2023

T. Sinha