Shalu @ Haneef vs State Of U.P. And Anr.
2023 Latest Caselaw 35920 ALL

Allahabad High Court

Shalu @ Haneef vs State Of U.P. And Anr. on 19 December, 2023

Author: Subhash Chandra Sharma

Bench: Subhash Chandra Sharma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:240134
 
Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 683 of 2014
 

 
Revisionist :- Shalu @ Haneef
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- Akansha Verma,S.R. Verma
 
Counsel for Opposite Party :- Govt. Advocate,Mirza Ali Zulfqar
 

 
Hon'ble Subhash Chandra Sharma,J.
 

List revised.

None appeared for the parties even in the revised call except learned A.G.A. for the State.

Since this is criminal revision and cannot be dismissed in default therefore it is decided on merit.

The present criminal revision has been preferred by the revisionist with a prayer to allow this revision and set aside the judgment and order dated 24.02.2014 passed by learned Additional Sessions Judge, Kanpur Nagar in Criminal Appeal No. 13 of 2014 as well as order dated 24.01.2014 passed by Juvenile Justice Board, Kanpur Nagar. Further prayed to release the revisionist on bail in Case Crime No. 36 of 2013 under Sections 302, 120-B I.P.C., Police Station Chamanganj, District Kanpur Nagar.

It is contended by learned A.G.A. that in this case the bail application filed by the revisionist was rejected by the learned J.J. Board on 24.01.2014 against which appeal was filed before the learned court of Sessions which was also dismissed on 24.02.2014. Being aggrieved with the order passed by the learned court of Sessions present criminal revision was preferred before this Court against the aforesaid orders and this Court on 20.05.2014 directed the revisionist to be released on bail, as a result this criminal revision has no relevance at all.

Considering the facts and circumstances of the case, submission made by learned A.G.A., perusal of record, it appears that bail application of the revisionist which was rejected by learned J.J. Board as well as learned court of Sessions was under challenge in this criminal revision and by order dated 20.05.2014 his bail was granted by this Court as a result this criminal revision is of no relevance.

Accordingly, this criminal revision is dismissed.

Order Date :- 19.12.2023/ Suraj Srivastav