Rahul vs State Of U.P. And Another
2024 Latest Caselaw 36424 ALL

Allahabad High Court

Rahul vs State Of U.P. And Another on 6 November, 2024

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:173606
 
Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 5627 of 2024
 

 
Revisionist :- Rahul
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Ajay Kumar Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Samit Gopal,J.
 

1. Heard Sri Ajay Kumar Pandey, learned counsel for the revisionist and Sri Ajay Singh, learned AGA-I for the State and perused the record.

2. The present revision under Section 397/401 Cr.P.C. has been filed by the revisionist Rahul with the following prayers:

"It is, therefore, most respectfully prayed that his Hon'ble Court may graciously be pleased to call for records, allow the instant revision and set-aside the judgment and order dated 02.09.2024, passed by Additional District and Sessions Judge, Special Judge (Prevention of Corruption Act), Court No.02, Varanasi, in Special Trial No. 269 of 2024 (State Vs. Rahul), arising out of Case Crime No. 01 of 2024, under Section 7, 13(1)(B) r/w Section 13(2) Prevention of Corruption Act, Police Station Anti- Corruption Cell, District Prayagraj, by which discharge application of the revisionist under Section 239 Cr.P.C. rejected by the court of Additional District and Sessions Judge, Special Judge (Prevention of Corruption Act), Court No.02, Varanasi and further discharge to the revisionist from the charges under Section 7, 13(1)(B) r/w Section 13(2) Prevention of Corruption Act, otherwise the revisionist/ applicant shall suffer irreparable loss and injury. And/or may pass such other and further order which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."

3. After arguments at length, learned counsel for the revisionist submits that the present revision under Section 397/401 Cr.P.C. be dismissed as withdrawn.

4. Prayer is allowed.

5. The present revision is dismissed as withdrawn.

6. Office to communicate this order to the concerned trial court within two weeks from today.

Order Date :- 6.11.2024

M. ARIF

(Samit Gopal, J.)