Sabira Khatoon vs State Of U.P. & Others
2014 Latest Caselaw 8568 ALL

Citation : 2014 Latest Caselaw 8568 ALL
Judgement Date : 13 November, 2014

Allahabad High Court

Sabira Khatoon vs State Of U.P. & Others on 13 November, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 480 of 1995
 

 
Revisionist :- Sabira Khatoon
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- H.N. Pandey
 
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 7.1.1995 by which the summoning order dated 18.1.1992 has been set aside. 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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