Kishan Babu Sharma vs State Of U.P. And Another
2023 Latest Caselaw 3106 ALL

Citation : 2023 Latest Caselaw 3106 ALL
Judgement Date : 30 January, 2023

Allahabad High Court

Kishan Babu Sharma vs State Of U.P. And Another on 30 January, 2023

Bench: Sanjay Kumar Pachori




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 

 
Case :- CRIMINAL REVISION No. - 2020 of 2011
 

 
Revisionist :- Kishan Babu Sharma
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Dr. G.S.D. Mishra,Ramesh Upadhyay
 
Counsel for Opposite Party :- Govt. Advocate,Dwivwdi S.C.
 

 
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. for the State are present.

Present revision has been preferred to set aside the judgment and order dated 22.2.2011 passed by Sessions Judge, Court No. 1, Agra by which the appellate court affirmed the judgment and order dated 9.9.2010 passed by Additional Chief Judicial Magistrate, Court No. 8, Agra by which the revisionist was convicted under Section 26(1) of the U.P. Urban Planning and Development Act, 1973.

After perusal of the order sheet it appears that the present revision is pending at the stage of admission.

The revision is dismissed for want of prosecution at the stage of admission.

Order Date :- 30.1.2023

T. Sinha