Abdul Rafiq Alias Jawa vs State Of U.P.
2014 Latest Caselaw 8398 ALL

Citation : 2014 Latest Caselaw 8398 ALL
Judgement Date : 13 November, 2014

Allahabad High Court

Abdul Rafiq Alias Jawa vs State Of U.P. on 13 November, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 471 of 1995
 

 
Revisionist :- Abdul Rafiq Alias Jawa
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Prem Prakash
 
Counsel for Opposite Party :-Govt. Advocate
 

 
Hon'ble Sudhir Agarwal,J.

1. Called in revised. None appeared to press this revision. In the circumstances, I myself have perused the record.

2. This criminal revision under section 401 read with section 397 Cr.P.C. has been filed aggrieved by the order dated 13.3.1995 passed in Case No. 415 of 1995 under section 107/116 Cr.PC. Having gone through the impugned judgment, I do not find any manifest error or otherwise illegality so as to warrant interference.

3. Dismissed.

4. Certify this judgment to the lower court immediately.

Order Date :- 13.11.2014

SKS

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