Ram Sewak And Others vs State Of U.P.
2014 Latest Caselaw 8495 ALL

Citation : 2014 Latest Caselaw 8495 ALL
Judgement Date : 13 November, 2014

Allahabad High Court

Ram Sewak And Others 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. - 626 of 1995
 

 
Revisionist :- Ram Sewak And Others
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Ram Niwas Sharma
 
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 30.11.1993 passed in Criminal Case No. 2583 of 1993 summoning the revisionist and others under section 406 and 409 IPC. 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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