Sunny Upadhyay Alias Sunny Sharma vs State Of U.P. And 2 Others
2023 Latest Caselaw 14726 ALL

Citation : 2023 Latest Caselaw 14726 ALL
Judgement Date : 10 May, 2023

Allahabad High Court

Sunny Upadhyay Alias Sunny Sharma vs State Of U.P. And 2 Others on 10 May, 2023

Bench: Jyotsna Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:101271
 
Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 4455 of 2018
 

 
Revisionist :- Sunny Upadhyay Alias Sunny Sharma
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Revisionist :- Shiv Sharan Tripathi,S.P.S. Chauhan
 
Counsel for Opposite Party :- G.A.,S.P.S. Chauhan,Shivendra Raj Singhal
 

 
Hon'ble Mrs. Jyotsna Sharma,J.

1. Heard Sri Shiv Sharan Tripathi, learned counsel for the revisionist and Sri O.P. Mishra, learned A.G.A. for the State.

2. By means of this criminal revision, a judgment and order dated 17.04.2017 passed by Principal Judge, Family Court, Aligarh in Case No. 228 of 2016, under Section 125 Cr.P.C., Police Station Iglas, District Aligarh has been challenged.

3. The revisionist at the very outset requested this Court that this criminal revision may be dismissed as he is no more interested to press it.

4. Learned A.G.A. submitted that once criminal revision has been filed, legally it cannot be either withdrawn or decided on the basis of non prosecution. The Court should decide it on merit.

5. I went through papers on record including the impugned order. I do not find any manifest error or illegality, procedural or otherwise, so as to justify interference in criminal revision. In my view, the order has been passed after appreciation of evidence and giving cogent reasons. Hence the criminal revision is dismissed.

6. Certify this judgment to the lower court concerned.

7. Lower court record be sent back to the court concerned.

Order Date :- 10.5.2023

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