Shyamveer vs State Of U.P. And Another
2024 Latest Caselaw 2910 ALL

Allahabad High Court

Shyamveer vs State Of U.P. And Another on 1 February, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:17214
 
Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 2066 of 2021
 

 
Revisionist :- Shyamveer
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Mukti Nath Dwivedi,Vijay Kumar
 
Counsel for Opposite Party :- G.A.,Suresh Dhar Dwivedi
 

 
Hon'ble Mrs. Jyotsna Sharma,J.
 

Case called out. None responds for the either side except for Sri Ram Kumar Verma, learned A.G.A. for the State.

By means of this revision, the revisionist has challenged the orders passed by the J.J. Board and the appellate court, declining him bail.

As per the report received from the Principal Magistrate, J.J. Board Shahjahanpur, the case against the accused juvenile has been finally decided by its judgment dated 02.12.2022. In such circumstances, no question of grant of bail, during the pendency of the appeal/inqury, arises.

In view of the above, this criminal revision is dismissed as having become infructuous.

Order Date :- 1.2.2024

Sumit Kumar