Anand Prakash vs K K Modhak
2015 Latest Caselaw 116 ALL

Citation : 2015 Latest Caselaw 116 ALL
Judgement Date : 24 April, 2015

Allahabad High Court

Anand Prakash vs K K Modhak on 24 April, 2015

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 149 of 1993
 

 
Revisionist :- Anand Prakash
 
Opposite Party :- K K Modhak
 
Counsel for Revisionist :- G N Chandra
 
Counsel for Opposite Party :- A.G.A.
 

 
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 order dated 4.11.1992 passed by the Additional Sessions Judge, Moradabad in Case No. 205 of 1991, K.K.Madhok Vs. Anand Prakash under Section 145 Cr.P.C., Police Station Nagfani, Moradabad. By the impugned order, learned Additional Sessions Judge has allowed the revision preferred against the order dated 16.4.1991 passed by Additional City Magistrate, Moradabad in Case No.43 of 2011 under Section 145 I.P.C., P.S. Nagfani, District Moradabad.

3. Having gone through the impugned order, I do not find any manifest error or otherwise illegality so as to warrant interference.

4. Dismissed. Interim order, if any, stands vacated.

5. Certify this judgment to the lower Court immediately.

Order Date :- 24.4.2015

Ashish Pd.