Senaihalata vs State Of U.P. And Others
2011 Latest Caselaw 1766 ALL

Citation : 2011 Latest Caselaw 1766 ALL
Judgement Date : 17 May, 2011

Allahabad High Court

Senaihalata vs State Of U.P. And Others on 17 May, 2011

Bench: Vinod Prasad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 1279 of 2011
 

 
Petitioner :- Senaihalata
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Aditya Kumar Tripathi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Heard Sri A.K. Tripathi learned counsel for the revisionist and learned A.G.A.

Revisionist Snehlata is not the registered owner of the tractor in question and, therefore, she is not entitled for its release.

In view of the above, there is no error of fact or that of law in impugned order dated 2.2.2011 passed by Special Judge DAA Etawah, in Special Case No.93 of 2009 Snehlata Vs. Gyan Singh others, under Sections 395, 397 I.P.C. Police Station Civil Lines, District Etawah. This revision is dismissed.

Order Date :- 17.5.2011

rkg

Download the LatestLaws.com Mobile App