VARTIKA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) On the last date, i.e. 11/7/2022, no one appeared on behalf of the revisionist to press this revision. However, Sri Anurag Kumar Singh, learned counsel for opposite party no.3 was present. The case was directed to be listed in the next cause list peremptorily and thus, today the case is listed peremptorily. In the first call, no one has put in appearance on behalf of the revisionist and, therefore, the case was kept in the revised call. Even in the revised call, no one has put in appearance on behalf of the revisionist to press this revision despite the case being listed peremptorily. The Court has no option but to decide the revision ex-part after hearing Sri Anurag Kumar Singh, learned counsel for opposite party no.3 and Sri V.K. Shahi, learned Additional Advocate General assisted by Sri Anurag Varma, learned AGA for the State.

(2.) The present revision under Sec. 397 read with Sec. 401 Cr.P.C. has been filed impugning the order dtd. 20/2/2021 passed by the Special Judge (MP/MLA Court)/Additional Session Judge, FTC-1, Sultanpur in Misc. Case No.05 of 2020 on an application under sec. 156(3) Cr.P.C. filed by the revisionist.

(3.) The facts as mentioned in the application under sec. 156(3) Cr.P.C. in brief, would read as under:-