Allahabad High Court
Har Charan Lohar And Others. vs State Of U.P And Another on 22 November, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- APPLICATION U/S 482 No. - 13199 of 2005 Applicant :- Har Charan Lohar And Others. Opposite Party :- State Of U.P And Another Counsel for Applicant :- Ajay Sengar Counsel for Opposite Party :- Govt. Advocate,Shashank Shekhar Hon'ble Sudhir Agarwal,J.
1. Called in revise. None appeared to press this application. Learned A.G.A. is present for State.
2. This is an application filed under Section 482 Cr.P.C.. It is an old matter pending since 2005.
3. It appears that by efflux of time either cause of action is no more surviving or for any other reason matter has rendered infructuous and that is why none is present to press this application.
4. Dismissed accordingly.
5. Interim order, if any, stands vacated.
Order Date :- 22.11.2019 KA