Smt. Maya Devi Swami vs State Of U.P. And Anr.
2011 Latest Caselaw 167 ALL

Citation : 2011 Latest Caselaw 167 ALL
Judgement Date : 9 March, 2011

Allahabad High Court

Smt. Maya Devi Swami vs State Of U.P. And Anr. on 9 March, 2011

Bench: Vinod Prasad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 5810 of 2010
 

 
Petitioner :- Smt. Maya Devi Swami
 
Respondent :- State Of U.P. And Anr.
 
Petitioner Counsel :- Satish Kumar Tyagi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Heard Sri S.K. Tyagi learned counsel for the revisionist, Sri K.M. Tripathi Advocate holding brief of Dr. H.N. Tripathi learned counsel for the respondent no.2 and learned A.G.A.

The order directing production of the document is an interlocutory order, therefore, this revision against such an order is barred under Section 397(2) Cr.P.C.

This revision is dismissed for the aforesaid reason without entering into merits of the matter.

Order Date :- 9.3.2011

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