Allahabad High Court
Arimardan Singh vs State Of U.P. & Another on 7 August, 2015
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL REVISION No. - 807 of 1995 Revisionist :- Arimardan Singh Opposite Party :- State Of U.P. & Another Counsel for Revisionist :- Vinay Khare Counsel for Opposite Party :- Govt. Advocate 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 10.4.1995 passed by the Additional District and Sessions Judge, Mahoba in Criminal Appeal No. 6 of 1991 imposing penalty under Section 18 of the Bonded Labour (System) Abolition Act, 1976 arising out of Case No. 221/84-90.
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.