Brij Pal Singh vs State Of U.P. & Another
2014 Latest Caselaw 8444 ALL

Citation : 2014 Latest Caselaw 8444 ALL
Judgement Date : 13 November, 2014

Allahabad High Court

Brij Pal Singh vs State Of U.P. & Another on 13 November, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 487 of 1995
 

 
Revisionist :- Brij Pal Singh
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- D.R. Choudhary
 
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 29.3.1995 passed by Family Court, Meerut in Misc. Case No. 607 of 1994 under section 125 Cr.P.C. 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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