Smt.Sudhra Devi vs Hirday Ram & Another.
2012 Latest Caselaw 1896 ALL

Citation : 2012 Latest Caselaw 1896 ALL
Judgement Date : 18 May, 2012

Allahabad High Court

Smt.Sudhra Devi vs Hirday Ram & Another. on 18 May, 2012

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 460 of 2001
 

 
Petitioner :- Smt.Sudhra Devi
 
Respondent :- Hirday Ram & Another.
 
Petitioner Counsel :- Umesh Chandra Pandey,Madhao Prasad
 
Respondent Counsel :- Ved Prakash
 

 
Hon'ble Ravindra Singh,J.

List is revised.

On behalf of the revisionist and learned counsel for the Opposite party is not present.

This revision has been filed against the judgement and order dated 13.9.2001 passed by learned II-Addl. Session Judge, Faizabad in criminal revision No. 107 of 2000 whereby the revision has been allowed and order dated 3.6.2000 passed by learned S.D.M. Sohawal under section 135 Cr.P.C. in case No. 9/30/40/16 has been set aside.

From the perusal of the impugned order it appears that learned revisional court has considered all the facts and circumstances of the case. The revisional court has not committed any error in passed the impugned order, therefore, the prayer for quashing the same is refused.

According this revision is dismissed.

Order Date :- 18.5.2012

RPD