HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL REVISION No. - 216 of 1995 Revisionist :- Smt. Chandra Mukhi & Others Opposite Party :- Shri Roop Narayan & Others Counsel for Revisionist :- S.K. Verma 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 28.11.1994, passed by IIIrd Additional Sessions Judge, Ghazipur in Criminal Revision No. 110 of 1993, Roop Narayan and others Vs. Chandramukhi and others under Section 145 Cr.P.C., Police Station Birno, District Ghazipur, by which criminal revision has been allowed and the order dated 22.4.1993 of Sub-Divisional Magistrate, Ghazipur in Case No. 2/XI-89 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 :- 7.8.2015 Ashish Pd.