Mohammad Israil vs Smt. Yasmin Farzana Alis
2014 Latest Caselaw 8531 ALL

Citation : 2014 Latest Caselaw 8531 ALL
Judgement Date : 13 November, 2014

Allahabad High Court

Mohammad Israil vs Smt. Yasmin Farzana Alis on 13 November, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 460 of 1995
 

 
Revisionist :- Mohammad Israil
 
Opposite Party :- Smt. Yasmin Farzana Alis
 
Counsel for Revisionist :- M.A. Hasan
 

 
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 7.3.1995 passed in Case No. 39 of 1994 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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