Vivek Kumar And 2 Others vs State Of U.P. And Another
2023 Latest Caselaw 29579 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:203967
 
Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 1373 of 2023
 

 
Revisionist :- Vivek Kumar And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Kuldeep Kumar
 
Counsel for Opposite Party :- G.A.,Rahul Singh Dahiya
 

 
Hon'ble Ram Manohar Narayan Mishra,J.

The instant Criminal Revision has been preferred against the order dated 01.03.2023 passed by learned Additional District and Sessions Judge, Court No.4, District Bulandshahar in Criminal Revision No.209 of 2022 (Smt. Rashmi Vs. State of U.P. and others) arising out of Complaint Case No.564 of 2022 (Smt. Rashmi Vs. Vivek and others) under Section 406 of I.P.C. and Section 6 of the Dowry Prohibition Act, Police Station Agauta, District Bulandshahar.

By the impugned judgment learned revisional court has allowed Criminal Revision preferred by respondent No.2 and remanded the matter to the court below to pass a fresh order in accordance with law in Complaint Case No.564 of 2022 after giving opportunity of hearing to the parties. By the order dated 17.06.2022 the learned IIIrd Additional Civil Judge (JD)/ Judicial Magistrate, Bulandshahar dismissed the complaint filed by complainant Smt. Rashmi under Section 203 Cr.P.C.

Heard learned counsel for the revisionist and learned A.G.A. appearing for the State-respondent and perused the material available on record.

Learned counsel appearing for the revisionist submitted that he seeks to withdraw the present revision, as the learned court below has proceeded in the matter pursuant to the impugned order passed by the revisional Court.

Therefore, the instant criminal revision stands dismissed as withdrawn, as prayed for.

Order Date :- 26.10.2023

Ashish/-