Suhail vs State Of U.P.
2023 Latest Caselaw 35921 ALL

Allahabad High Court

Suhail vs State Of U.P. on 19 December, 2023

Author: Subhash Chandra Sharma

Bench: Subhash Chandra Sharma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:240143
 
Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 2834 of 2014
 

 
Revisionist :- Suhail
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Amarjeet Upadhyay
 
Counsel for Opposite Party :- Govt.Advocate,S.V. Goswami
 

 
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 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 19.09.2014 passed by learned Additional Sessions Judge, Meerut in Criminal Appeal No. 134 of 2014 as well as order dated 02.04.2014 passed by Juvenile Justice Board, Meerut. Further prayed to release the revisionist on bail in Case Crime No. 584 of 2013 under Sections 153-A, 364, 302, 201 I.P.C., Police Station Civil Lines, District Meerut.

It is contended by learned A.G.A. that in this case the orders passed by learned J.J. Board dated 02.04.2014 as well as learned appellate court dated 19.09.2014 were under challenge by which learned court below refused the revisionist to release on bail.

Now as per instructions to learned A.G.A. conviction has been made against the revisionist on 20.09.2016, as a result there is no relevance by keeping this criminal revision pending.

Accordingly, this criminal revision is dismissed.

Order Date :- 19.12.2023

Suraj Srivastav