Puneet Kumar Agrawal vs State Of U.P. & Others
2012 Latest Caselaw 5384 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 
Case :- CRIMINAL REVISION No. - 3548 of 2012
 
Petitioner :- Puneet Kumar Agrawal
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- S.P. Mishra
 
Respondent Counsel :- Govt. Advocate
 
Hon'ble Manoj Misra,J.

Heard learned counsel for the revisionist and learned A.G.A for the State. 

By this revision application, the revisionist has challenged the order dated 15.9.2012 passed by the Judicial Magistrate, Garh Mukteshwar, Ghaziabad,whereby the application of the revisionist, under section 156(3) Cr.P.C, has been rejected.

I have perused  the order passed by the  court below as also the application under section 156(3) Cr.P.C.

A perusal thereof reveals that between the parties there was a civil dispute pending  with respect  to the land relating to Ganga Talkies. It appears that  certain sale -deeds were executed  by the prospective accused in violation of some injunction order. The court below found that the dispute between the parties was of civil nature, and relying on judgement of the apex court in the case of Indian Oil Corporation Vs. M/s N.E.P.C, India Limited, (2006) 6 SCC 736, rejected the  application. I do not find any illegality in the order passed by the court below.

The revision application is dismissed.

Order Date :- 31.10.2012.G.S