Rampal Singh Chauhan vs State Of U.P. And Another
2023 Latest Caselaw 4097 ALL

Citation : 2023 Latest Caselaw 4097 ALL
Judgement Date : 8 February, 2023

Allahabad High Court

Rampal Singh Chauhan vs State Of U.P. And Another on 8 February, 2023

Bench: Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 354 of 2005
 

 
Revisionist :- Rampal Singh Chauhan
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Imran Ullah
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

Case is taken up in the revised call. None appears either on behalf of the revisionist or opposite party no.2. However, learned A.G.A. for the State is present.

It seems that due to lapse of time, the matter has become infructuous and the revisionist has no interest in prosecuting the case.

In view of the above, this criminal revision is hereby dismissed.

Interim order dated 01.07.2005 stands vacated.

Certify this judgment to the lower Court immediately.

Order Date :- 8.2.2023

MN/-

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