HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL REVISION No. - 462 of 1993 Revisionist :- Ishwar Prasad Opposite Party :- Shanker Lal & Others Counsel for Revisionist :- V.B. Tewari,C.B. Gupta Counsel for Opposite Party :- S.M. Dayal Hon'ble Sudhir Agarwal,J.
1. Called in revised. None appeared to press this revision. In the circumstances, I myself have perused the record.
2. This criminal revision under Section 401 read with Section 397 Cr.P.C. has been filed aggrieved by order dated 17.3.1993 passed by IV Additional Sessions Judge, Kanpur Nagar in Criminal Revision No. 126 of 1990, Shankar Lal & Others Vs. Ishwar Prasad & Others, under Sections 145 and 145 Cr.P.C., Police Station Babupurwa, District Kanpur Nagar, whereby revision has been allowed and the impugned order dated 27.7.1990 passed by respondent no.3 has been quashed.
3. Having gone through the impugned order, I do not find any manifest error or otherwise illegality so as to warrant interference.
4. Dismissed. Interim order, if any, stands vacated.
5. Certify this judgment to the lower Court immediately.
Order Date :- 24.4.2015 Ashish Pd.