Udai Singh vs The State Of U.P.
2012 Latest Caselaw 1850 ALL

Citation : 2012 Latest Caselaw 1850 ALL
Judgement Date : 17 May, 2012

Allahabad High Court

Udai Singh vs The State Of U.P. on 17 May, 2012

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 385 of 2004
 

 
Petitioner :- Udai Singh
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Arun Sinha
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

List is revised.

None appears to press this revision.

Heard learned A.G.A. and perused the record.

This revision has been filed against the order dated 28.7.2004 passed by learned Addl. Sessions Judge/ FTC-III, Pratapgarh in S.T. No. 120 of 2003 whereby the application filed under section 227 Cr.P.C. filed by the revisionist has been rejected. In this case the accused persons are accused under section 302/120-B IPC. The discharge application has been moved by the revisionist, the same has been rejected by a reasoned order. According to the material collected by the I.O. during investigation prima facie offence under section 302/120-B IPC is made out and there was sufficient ground to proceed further against the revisionist. The trial court has not committed any error in rejecting the application under section 227 Cr.P.C. There is no good ground to interfere in the impugned order. The prayer for quashing the same is refused.

Accordingly this revision is dismissed.

Order Date :- 17.5.2012

RPD