Navin Rastogi vs Smt.Surekha And Others
2014 Latest Caselaw 8400 ALL

Citation : 2014 Latest Caselaw 8400 ALL
Judgement Date : 13 November, 2014

Allahabad High Court

Navin Rastogi vs Smt.Surekha And Others on 13 November, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 590 of 1995
 

 
Revisionist :- Navin Rastogi
 
Opposite Party :- Smt.Surekha And Others
 
Counsel for Revisionist :- S.P.Singh
 
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 8.6.1994 passed in Criminal Misc. Case No. 377 of 1993 under section 125 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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