Abhishek Gupta vs State Of U.P. And Another
2023 Latest Caselaw 29237 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:201724
 
Court No. - 82
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 1472 of 2023
 

 
Revisionist :- Abhishek Gupta
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Indra Dev
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shiv Shanker Prasad,J.

On the matter being taken up, A.G.A. for the State submits that against the order impugned, which is an ex parte order, the revisionist has an efficacious statutory alternative remedy by way of an application under Section 126 (2) Cr.P.C. before same Court, therefore, the present criminal revision along with delay condonation application is liable to be dismissed with liberty to him to avail his remedy as may be permissible under law before appropriate forum/court of law.

The instant revision is accordingly dismissed along with delay condonation application on the ground of statutory alternative remedy as aforesaid.

Certified copy of the impugned judgment and order shall be returned to the learned counsel for the revisionist after retaining a photo copy of the same to be kept on record.

Learned A.G.A. is present.

(Shiv Shanker Prasad, J.)

Order Date :- 18.10.2023

Sushil/-