Anil vs State Of U.P. And 4 Others
2023 Latest Caselaw 9903 ALL

Citation : 2023 Latest Caselaw 9903 ALL
Judgement Date : 4 April, 2023

Allahabad High Court

Anil vs State Of U.P. And 4 Others on 4 April, 2023

Bench: Umesh Chandra Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL REVISION No. - 2926 of 2018
 

 
Revisionist :- Anil
 
Opposite Party :- State Of U.P. And 4 Others
 
Counsel for Revisionist :- Sunil Dubey
 
Counsel for Opposite Party :- G.A.,Kamlesh Shukla
 

 
Hon'ble Umesh Chandra Sharma,J.

None appears for the revisionist even in the revised call.

From perusal of the record it appears that the SDM had finished the proceeding under Section 145 CrPC on account of pendency of civil suit. Even judgment has also been pronounced by Civil Judge (SD), Hapur about the property in question. Hence, the revision lacks merit and is dismissed for want of prosecution and on merit as well.

Order Date :- 4.4.2023

Shahroz

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