Ziledar Verma vs State Of U.P. & Another
2014 Latest Caselaw 8571 ALL

Citation : 2014 Latest Caselaw 8571 ALL
Judgement Date : 13 November, 2014

Allahabad High Court

Ziledar Verma 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. - 426 of 1995
 

 
Revisionist :- Ziledar Verma
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- D. Chandra
 
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 25.2.1995 passed in Case No. 2 of 1995. 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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