Allahabad High Court
Mitrasen Yadav vs State Of U.P. on 16 November, 2022
Author: Saroj Yadav
Bench: Saroj Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 14 Case :- CRIMINAL REVISION No. - 368 of 2015 Revisionist :- Mitrasen Yadav Opposite Party :- State of U.P. Counsel for Revisionist :- Rajesh Bahadur Singh Rathaur Counsel for Opposite Party :- Govt. Advocate Hon'ble Mrs. Saroj Yadav,J.
Shri Rajesh Bahadur Singh Rathaur, learned counsel for the revisionist informed that sole revisionist has expired, as such, this revision has become infructuous.
In view of the above, this revision is dismissed as having become infructuous.
(Mrs. Saroj Yadav, J.) Order Date :- 16.11.2022 Arun