Allahabad High Court
State Of U.P. vs Mohd. Shakeel on 7 April, 2023
Author: Renu Agarwal
Bench: Renu Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 29 Case :- CRIMINAL REVISION No. - 69 of 2016 Revisionist :- State of U.P. Opposite Party :- Mohd. Shakeel Counsel for Revisionist :- Govt. Advocate Hon'ble Mrs. Renu Agarwal,J.
Matter is taken up. Learned A.G.A is present for the State revisionist, however, none has put in appearance on behalf of opposite party.
The present revision has been preferred against the order dated 30.10.2015 passed by the learned Additional Sessions Judge, Court No. 17, Lucknow in Sessions Trial No. 2 of 2012 arising out of Case Crime No. 719 of 2011 under Section 376 IPC Police Station Gazipur District Lucknow.
On the last date i.e. on 27.03.2023 a report was called for from the court concerned regarding the status of trial. In compliance of the order dated 27.03.2023 the learned District Judge, Lucknow has submitted its report wherein it has been reported that the aforesaid case has already been decided on 10.08.2016.
In view of the aforesaid report the revision has become infructuous.
Dismissed as such.
Let the record of trial court, if any available, be transmitted to the learned trial court concerned along with a copy of this order for information.
(Renu Agarwal,J.) Order Date :- 7.4.2023 Nadeem