Citation : 2025 Latest Caselaw 3448 ALL
Judgement Date : 13 January, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:2252 Court No. - 16 Case :- CRIMINAL REVISION No. - 39 of 2025 Revisionist :- Rahul Kumar @ Rahul Kumar Maurya Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Another Counsel for Revisionist :- Gopesh Tripathi Counsel for Opposite Party :- G.A. Hon'ble Karunesh Singh Pawar,J.
Heard learned counsel for the revisionist as well as learned AGA for the State.
Notices to respondent no. 2 are dispensed with in view of the proposed order.
The present revision has been filed against the judgment and order dated 08.10.2024 passed in sessions No. 2512/2023, "State Vs. Rahul Kumar Maurya", whereby the learned Sessions Judge, Court No. 8, Lucknow, rejected the discharge application filed by the revisionist.
Perused the record so also the impugned order dated 08.10.2024. The impugned order dated 08.10.2024 is extracted below:-
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Perused the record as well as the impugned order dated 08.10.2024 shows that during investigation, last seen evidence has been found against the revisionist. Learned trial court has given specific finding at 2-3 instances where the prima facie case against the revisionist is made out. There appears to be no illegality in the impugned order. The trial is under Section 302/364/201 IPC.
The revision is devoid of merits and is accordingly dismissed.
Order Date :- 13.1.2025/R.C.
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