Krishna Prasad Singh vs State Of U.P. And Another
2023 Latest Caselaw 4099 ALL

Citation : 2023 Latest Caselaw 4099 ALL
Judgement Date : 8 February, 2023

Allahabad High Court

Krishna Prasad Singh 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 No. - 6046 of 2006
 

 
Revisionist :- Krishna Prasad Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- A.P. Srivastava
 
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.

The impugned order under challenge in this revision is of 21.8.2006 passed by Judicial Magistrate, Ist, Allahabad in Case No.7 of 2006 (State Versus Sharda Prasad Singh) arising out of N.C.R. No.71 of 2001 (Case Crime No.156 of 2001) under Sections 323, 324 and 504 I.P.C. Police Station Utraon, District Allahabad, whereby the accused have been summoned.

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.

Certify this judgment to the lower Court immediately.

Order Date :- 8.2.2023

MN/-