Smt. Renu & Others vs State Of U.P. & Another
2013 Latest Caselaw 2508 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 922 of 2006
 

 
Petitioner :- Smt. Renu & Others
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Deepak Kumar Kulshrestha
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the revisionist submits and admits that in pursuance of the summoning order, he has not putting any compliance before the learned Magistrate and has neither surrendered nor moved any application for application for his bail and he has straightway rushed to the High Court under the revisional powers.

The contention which are being raised by the learned counsel for the revisionist were not before the learned Magistrate, when he has passed the aforesaid order. It will be appropriate to applicant to appear in compliance of the order and after completing formalities to raise the objection, as he is raising before this High Court under the revisional powers. A matter which was never before the learned Magistrate cannot be looked into to quash that summoning order.

Apparently, the order passed by the learned  Magistrate is well reasoned and in accordance with law and 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 :- 21.5.2013

Monika