Dinesh vs State Of U.P.And Ors.(4)
2012 Latest Caselaw 1901 ALL

Citation : 2012 Latest Caselaw 1901 ALL
Judgement Date : 18 May, 2012

Allahabad High Court

Dinesh vs State Of U.P.And Ors.(4) on 18 May, 2012

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 229 of 2001
 

 
Petitioner :- Dinesh
 
Respondent :- State Of U.P.And Ors.(4)
 
Petitioner Counsel :- M.Naseerullah
 
Respondent Counsel :- Govt.Advocate,A.K.Misra
 

 
Hon'ble Ravindra Singh,J.

List is revised.

None appears to press this revision.

This revision has been filed against the order dated 20.4.2001 passed by learned Addl. Civil Judge (Jr. Div.)/ J.M. Bahraich in Criminal case No. 235/12/2000 whereby the final report of case crime No. 63 of 1999 under section 323, 504, 506 IPC, P.S. Dargah Sharif, district Bahraich has been accepted.

From the perusal of the impugned order dated 20.4.2001 it appears that learned Magistrate concerned has passed this order after perusing the case diary. The order is well reasoned, it does not requires any interference. The prayer for quashing the impugned order is refused.

Accordingly this revision is dismissed.

Order Date :- 18.5.2012

RPD