Sudeep Nut Alias Sandeep Singh vs State Of U.P. And Another
2023 Latest Caselaw 4724 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 

 
Case :- CRIMINAL REVISION No. - 3007 of 2014
 

 
Revisionist :- Sudeep Nut Alias Sandeep Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Mukesh Kumar,Mridul Tripathi
 
Counsel for Opposite Party :- Govt.Advocate,Lavkush Kumar Sharma
 

 
Hon'ble Sanjay Kumar Pachori,J.

None appears for the revisionist as well as opposite party No. 2 even in the revised call, however, Shri Saurabh Srivastava, learned A.G.A. is present.

Present criminal revision has been preferred to set aside the judgment and order dated 9.7.2014 passed by Additional Session Judge, Court No. 11, Farrukhabad by which the appellate court affirmed the order dated 26.3.2014 passed by Juvenile Justice Board, Farrukhabad by which bail application has been rejected.

As per report of Incharge Sessions Judge, Court No. 11, Farrukhabad, juvenile has been acquitted by the Juvenile Justice Board, Farrukhabad.

In view of the above facts and circumstances, after acquittal of the revisionist, the present criminal revision has become infructuous.

The revision is dismissed as infructuous.

Order Date :- 13.2.2023

T. Sinha