Smt. Jainab And Ors. vs State Of U P And Another
2023 Latest Caselaw 2260 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL REVISION No. - 275 of 2016
 

 
Revisionist :- Smt. Jainab And Ors.
 
Opposite Party :- State Of U P And Another
 
Counsel for Revisionist :- Ashish Raman Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Renu Agarwal,J.

Learned counsel for the revisionists and learned AGA for the State-respondents are present.

The present criminal revision has been filed by the revisionists with the prayer to quash/set-aside the impugned judgment and order dated 06.02.2016 passed by Sri Vijay Bahadur Yadav, learned Chief Judicial Magistrate, Bahraich in Criminal Case No.5173 of 2013 (State Versus Ayaz Ahmad and Others), arising out of Case Crime No.584 of 2012, under Sections 498-A, 323, 504, 506 I.P.C. & Sections 3/4 Dowry Prohibition Act, Police Station Kaisarganj, District Bahraich.

Learned counsel for the revisionists prays that this criminal revision may be dismissed as not pressed.

Learned A.G.A. for the State has no objection to the same.

In view of the above, the present criminal revision is accordingly dismissed as not pressed.

Let a copy of this order alongwith lower court record, if any, be sent to the trial court concerned forthwith for necessary information and compliance.

(Renu Agarwal,J.)

Order Date :- 20.1.2023

Zafar