Dhirendra Kumar Sharma And Anr. vs State Of U.P. And Anr.
2011 Latest Caselaw 924 ALL

Citation : 2011 Latest Caselaw 924 ALL
Judgement Date : 6 April, 2011

Allahabad High Court

Dhirendra Kumar Sharma And Anr. vs State Of U.P. And Anr. on 6 April, 2011

Bench: Vinod Prasad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 1669 of 2011
 

 
Petitioner :- Dhirendra Kumar Sharma And Anr.
 
Respondent :- State Of U.P. And Anr.
 
Petitioner Counsel :- Ramesh Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Heard Sri Ramesh Singh learned counsel for the revisionists and learned A.G.A.

Alteration of charge is an interlocutory order. This aspect of the matter is clear from the very phraseology of Sections 215 and 216 Cr.P.C. In such a view, this revision challenging order dated 11.3.2011 passed by Metropolitan Magistrate, court no.10, Kanpur Nagar, in Case No.1403 of 2008, does not require any interference by this Court.

This revision being not maintainable, is dismissed.

Certified copy of the impugned order filed along with this revision, is directed to be returned to learned counsel for the revisionists after keeping photocopy of the same on record of this case.

Order Date :- 6.4.2011

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