Jamuna & Others vs 6Th A.C.J.M. Varanasi & Another
2014 Latest Caselaw 8491 ALL

Citation : 2014 Latest Caselaw 8491 ALL
Judgement Date : 13 November, 2014

Allahabad High Court

Jamuna & Others vs 6Th A.C.J.M. Varanasi & Another on 13 November, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 425 of 1995
 

 
Revisionist :- Jamuna & Others
 
Opposite Party :- 6th A.C.J.M. Varanasi & Another
 
Counsel for Revisionist :- Surendra 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 20.2.1995 passed in Case Crime No. C-11/95 under section 452, 323, 307 IPC, police station Jaitpura, Varanasi. 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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