Omkar Nath Shukla vs State Of U.P. And Another
2023 Latest Caselaw 9345 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL REVISION No. - 1299 of 2016
 

 
Revisionist :- Omkar Nath Shukla
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Birendra Singh
 
Counsel for Opposite Party :- G.A.,Bipin Kumar Tripathi
 

 
Hon'ble Sanjay Kumar Pachori,J.

Sri Shyamu Shukla, Advocate holding brief of Sri Birendra Singh, learned counsel for the revisionist and Sri Karunakar Singh, learned A.G.A. for the State are present.

Learned counsel for the revisionist submits that the first informant filed a criminal revision against the judgment and order dated 28.03.2016 by which the appellate court set-aside the order passed by Juvenile Justice Board by which the opposite party no. 2 declared Juvenile.

It is further submitted that in pursuance of the judgment and order dated 28.03.2016, the Juvenile Justice Board, declared the opposite party no. 2 as a major, due to which the present criminal revision has become infructuous.

In view of the above, the present criminal revision is dismissed as infructuous.

Order Date :- 29.3.2023

Ishan