Anita Devi And Ors.(4) vs U.P.State Through Chief Judicial ...
2012 Latest Caselaw 1931 ALL

Citation : 2012 Latest Caselaw 1931 ALL
Judgement Date : 18 May, 2012

Allahabad High Court

Anita Devi And Ors.(4) vs U.P.State Through Chief Judicial ... on 18 May, 2012

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 329 of 2001
 

 
Petitioner :- Anita Devi And Ors.(4)
 
Respondent :- U.P.State Through Chief Judicial Punishment Officer& Another
 
Petitioner Counsel :- Sarvesh Kumar Shukla
 
Respondent Counsel :- Govt.Advocate,Sarvesh Kumar
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the revisionists and learned A.G.A. for the State of U.P.

This revision has been filed against the order dated 6.7.2001 passed by learned C.J.M. Hardoi in case No. 231 of 2001 whereby the application under section 156(3) Cr.P.C. has been allowed. The revision is not maintainable in view of the Full Bench Decision of this court in Father Thomas Vs. State of U.P. and another passed in Criminal Revision No. 1640 of 2001 decided on 22.12.2010.

The interim order dated 23.8.2001 is hereby vacated.

Accordingly this revision is disposed of.

Order Date :- 18.5.2012

RPD