Anshuman Mishra And Others vs Ramila Mishra And Others
2015 Latest Caselaw 117 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 321 of 1993
 

 
Revisionist :- Anshuman Mishra And Others
 
Opposite Party :- Ramila Mishra And Others
 
Counsel for Revisionist :- Sarvesh
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Sudhir Agarwal,J.

1. Heard Sri Ghanshyam Choubey, Advocate holding brief of Sri Sarvesh, learend counsel for the revisionists and perused the record.

2. This criminal revision has been filed aggrieved by order dated 3.12.1992 passed by the Chief Judicial Magistrate Hamirpur in Case  No. 2897 of 1991, under Sections  494, 498-A I.P.C., Police Station Kotwali, District Hamirpur, whereby summoning order has been passed against the revisionists.

3. Having gone through the impugned order, I do not find any manifest error or otherwise illegality so as to warrant interference and none could be shown by learned counsel for the revisionists.

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

5. Certify this judgment to the lower Court immediately.

Order Date :- 24.4.2015

Ashish Pd.