Jitin Yadav @ Chinki Yadav (Minor) ... vs State Of U.P Thru. Prin. Secy. Home ...
2023 Latest Caselaw 20060 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:50584
 
Court No. - 29
 
Case :- CRIMINAL REVISION No. - 281 of 2022
 
Revisionist :- Jitin Yadav @ Chinki Yadav (Minor) Thru. His Father Jiyalal
 
Opposite Party :- State Of U.P Thru. Prin. Secy. Home Lko. And Another
 
Counsel for Revisionist :- Sukh Deo Singh,Paritosh Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Mrs. Renu Agarwal,J.

Heard learned counsel for the revisionist, learned AGA for the State and perused the record.

The present revision has been preferred with a prayer to allow the instant criminal revision setting aside the judgment and order dated 17.02.2022, passed by learned Additional Sessions Judge-8, Sultanpur in Criminal Appeal No. 78 of 2021 (Jitin Yadav @ Chinni Yadav Vs. State of U.P.), confirming the order dated 20.12.2021 passed by Juvenile Justice Board, Sultanpur rejecting the bail application of the revisionist, in Case Crime No. 135 of 2021, under Sections 302, 120B, 34 I.P.C., Police Station Akhand Nagar, District Sultanpur, with a further prayer to enlarge the revisionist on bail in relation to aforesaid case crime.

Learned counsel for the revisionist submits that since the revisionist has already been granted relief by a coordinate bench of this Court vide order dated 13.5.2022, nothing remains to be adjudicated.

Learned AGA for the State has no objection to the submissions aforesaid.

From perusal of the record, it transpires that on 13.5.2022, the revisionist- Jitin Yadav @ Chinki Yadav (minor) has already been granted relief by a coordinate bench of this Court. Therefore, nothing remains to be adjudicated in the matter.

In these circumstances, the impugned orders dated 20.12.2021 and 17.2.2022 are set aside.

Accordingly, the instant revision is finally disposed of.

Order Date :- 1.8.2023

Shravan