Allahabad High Court
Ram Sewak Yadav vs State Of U.P. And Anr. on 21 April, 2025
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:59365 Court No. - 64 Case :- CRIMINAL REVISION No. - 825 of 2014 Revisionist :- Ram Sewak Yadav Opposite Party :- State Of U.P. And Anr. Counsel for Revisionist :- Sanjay Singh Sengar Counsel for Opposite Party :- Yogesh Kumar Vaish Hon'ble Samit Gopal,J.
1. List revised.
2. No one appears on behalf of the revisionist to press this revision.
3. Sri Yogesh Kumar Vaish, learned counsel for the opposite party no. 2 and Sri Birendra Pratap Singh, learned counsel for the State are present and have been heard.
4. The present revision has been filed by the revisionist Ram Sewak Yadav, against the judgement and order dated 11.03.2014 passed by Sessions Judge, Mahoba in Criminal Appeal No. 58 of 2012 (Ram Sewak Yadav vs. State) and order dated 07.05.2012 passed by Chief Judicial Magistrate, Mahoba in Case No. 1651 of 2007 (F.I. vs. Ram Sewak Yadav), under Section 7/16 PFA ACt, P.S. Kabrai, District Mahoba.
5. As per office report dated 21.11.2023, a report from C.J.M. concerned was called for regarding execution of bailable warrant against the revisionist. In compliance of the said order, C.J.M. concerned vide letter dated 21.11.2023 informed that bailable warrant has not been executed against the revisionist because the revisionist has died. The said report has been sent after due enquiry.
6. Accordingly, the present revision stands abated.
7. The trial court records, if received, be sent back along with the communication of this order. Office to communicate this order to trial court concerned within two weeks.
(Samit Gopal,J.) Order Date :- 21.4.2025 / Manoj