Neha Tripathi vs State Of U.P. And Another
2023 Latest Caselaw 35157 ALL

Allahabad High Court

Neha Tripathi vs State Of U.P. And Another on 14 December, 2023

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:237390
 
Court No. - 83
 

 
Case :- CRIMINAL APPEAL No. - 7593 of 2023
 

 
Appellant :- Neha Tripathi
 
Respondent :- State of U.P. and Another
 
Counsel for Appellant :- Rajeev Giri,Yogita Shukla
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Even in revised call none has appeared for the appellant. However, Sri Amit Swaroop Tripathi learned brief holder for the State is present.

The present criminal appeal has been preferred under Section 341 of Cr.P.C. to set aside the judgment and order dated 26.05.2023 passed by family court, Chitrakoot, by which the application of the appellant under Section 340 has been rejected.

On 31.07.2023, 19.09.2023 and 30.10.2023 the case was passed over on the request of learned counsel for the appellant.

The present appeal is pending for admission.

In view of the above, this criminal appeal is dismissed for want of prosecution

Order Date :- 14.12.2023

MAA/-