Ghan Shyam Mishra And Another vs State Of U.P. And Another
2014 Latest Caselaw 7505 ALL

Citation : 2014 Latest Caselaw 7505 ALL
Judgement Date : 13 October, 2014

Allahabad High Court

Ghan Shyam Mishra And Another vs State Of U.P. And Another on 13 October, 2014

Bench: Vikram Nath




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- CRIMINAL REVISION No. - 2911 of 2014
 

 
Revisionist :- Ghan Shyam Mishra And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- Kamlesh Shukla,Prashant Shukla
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Vikram Nath,J.

Heard learned counsel for the revisionist.

The Court below has rejected the application for discharge by the impugned order. The argument advanced is that the applicant possessed a valid licence for selling fertilizers, pesticides etc. and therefore, the seizure of such goods could not make out an offence. From the material on record it appears that the applicant was also charged for counterfeiting under sections 485, 486 and 487 IPC

No case for interference in revisional jurisdictional is made out.

Revision is accordingly dismissed.

Order Date :- 13.10.2014

RPS