LAWS(ALL)-2018-12-252

STATE OF U.P. Vs. AMAR BAHADUR

Decided On December 13, 2018
STATE OF U.P. Appellant
V/S
Amar Bahadur Respondents

JUDGEMENT

(1.) Heard learned A.G.A. on behalf of the State on the point of admission.

(2.) This Criminal Revision has been preferred by the State of U.P. against the order dated 18.01.2010 of Additional District and Sessions Judge Court No. 6, Raibareilly, whereby an application No. 40-A moved under Section 321 of the Cr.P.C. to grant permission to withdraw from prosecution of Session Trial No. 137 of 2007 (State Vs. Amar Bahadur) under Sections 147, 148, 149, 307, 427, 506 I.P.C has been rejected.

(3.) This Revision petition is pending for the last ten years at the stage of admission.