Jaydrath And 9 Others vs State Of U.P. And Another
2023 Latest Caselaw 35910 ALL

Allahabad High Court

Jaydrath And 9 Others vs State Of U.P. And Another on 19 December, 2023

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:240050
 
Court No. - 82
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 1237 of 2023
 

 
Revisionist :- Jaydrath And 9 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Kuldeep Kumar
 
Counsel for Opposite Party :- G.A.,Kartikeya Shukla,Mahesh Prasad Pandey
 

 
Hon'ble Ms. Nand Prabha Shukla,J.
 

Heard learned counsel for the revisionists as well as learned A.G.A. for the State.

At the very outset, learned A.G.A. for the State has raised a preliminary objection against the order impugned on the ground that the appeal lies under Section 29 of the Domestic Violence Act.

Considering the aforesaid submission, the criminal revision is dismissed as withdrawn.

Certified copy of the impugned judgment and order shall be returned to the learned counsel for the revisionists after retaining a photocopy of the same to be kept on record.

Order Date :- 19.12.2023

Shivani