Mohd.Islam vs Smt.Shamim Bano & Another.
2013 Latest Caselaw 2172 ALL

Citation : 2013 Latest Caselaw 2172 ALL
Judgement Date : 15 May, 2013

Allahabad High Court

Mohd.Islam vs Smt.Shamim Bano & Another. on 15 May, 2013

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- U/S 482/378/407 No. - 401 of 2005
 

 
Petitioner :- Mohd.Islam
 
Respondent :- Smt.Shamim Bano & Another.
 
Petitioner Counsel :- S.W.H.Rizvi
 
Respondent Counsel :- Govt.Advocate,Mohd.Ayub
 

 
Hon'ble Ravindra Singh,J.

List is revised.

Learned counsel for the applicant is not present.

This applicant has been filed with a prayer to quash the judgement and order dated 22.11.2004 passed by learned Addl. Sessions Judge, Court No. 1, Balrampur Crl. Revision No. 80 of 2004.

From the perusal of record it appears that learned revisional court has considered all the factual and legal position and has passed the impugned order 22.11. 2004. There is no illegality in the impugned order, the prayer for quashing the same is refused.

Accordingly this application is dismissed.

Order Date :- 15.5.2013

RPD

Download the LatestLaws.com Mobile App