Md. Naeem vs State Of U.P. & Another
2013 Latest Caselaw 2295 ALL

Citation : 2013 Latest Caselaw 2295 ALL
Judgement Date : 17 May, 2013

Allahabad High Court

Md. Naeem vs State Of U.P. & Another on 17 May, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 830 of 2004
 

 
Petitioner :- Md. Naeem
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Ajay Rajendra
 
Respondent Counsel :- Govt. Advocate,Ajay Kr. Srivastava,Irfan-Ul-Huda,M.F. Ansari
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Heard learned counsel for the revisionist.

The present criminal revision has been filed against the summoning order passed by the learned lower court under sections 420, 406 I.P.C. and section 138 Negotiable Instruments Act.

It is contended that no notice has been served upon the other party.

In this connection, I have gone through the detailed order passed by the learned lower court. Learned lower court has held that there was sufficient service and sufficient knowledge of the notice tot he other party and it then proceeded to consider the matter on record in accordance with the provisions of law and came to the opinion that prima facie offence is made out and issued summoning order against the accused persons. In doing so, no illegality appears to have been committed by the learned Magisrate.

Apparently, there is no illegality in the order so passed which may require any intervention by this court. The revision, therefore, appears to have no force in itself and is liable to be dismissed as such.

The revision is accordingly dismissed.

Order Date :- 17.5.2013

Monika