Samsuddoha And Another vs The State Of U.P. And Another
2023 Latest Caselaw 6103 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL REVISION No. - 1233 of 2008
 

 
Revisionist :- Samsuddoha And Another
 
Opposite Party :- The State Of U.P. And Another
 
Counsel for Revisionist :- Prem Prakash Yadav,Bhola Nath Yadav,Km. Akanksha Yadav,Pankaj Misra
 
Counsel for Opposite Party :- Govt.Advocate,Syed Wazid Ali
 

 
Hon'ble Ajit Singh,J.

List has been revised. None is present on behalf of the revisionists to press this revision even in the revised list while learned A.G.A. for the State is present.

This revision was filed by the revisionists against the impugned order dated 2.2.2008 passed by Special Judge(Anti Corruption), Gorakhpur in Criminal Appeal No.101 of 2006 (Samsuddoha and another Vs State of U.P.), and impugned judgment and order dated 21.08.2006 passed by Judicial Magistrate-II, Gorakhpur in Case No. 392 of 2006 (Nahida Vs Samsuddoha and another) under Sections 323,504 and 506 IPC. By the impugned orders the revisionists were given benefit of Probation of First Offenders' Act.

The matter is pending since the year 2008 and none is present to press this revision even in the revised list.

I have perused the impugned order and other materials available on record.

After perusal of the impugned order and materials available on record, I am of the opinion that no illegality, impropriety or jurisdictional error was committed by the appellate court while passing the impugned order.

This revision lacks merit and is accordingly dismissed.

Order Date :- 24.2.2023

RA