Raj Kumr @ Hansi vs State Of U.P. & Ors.
2015 Latest Caselaw 118 ALL

Citation : 2015 Latest Caselaw 118 ALL
Judgement Date : 24 April, 2015

Allahabad High Court

Raj Kumr @ Hansi vs State Of U.P. & Ors. on 24 April, 2015

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 337 of 1993
 

 
Revisionist :- Raj Kumr @ Hansi
 
Opposite Party :- State Of U.P. & Ors.
 
Counsel for Revisionist :- R.K.Awasthi
 
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 12.2.1993 passed by the Family Court, Agra in Criminal Case No. 37 of 1991, Smt. Rajkumari Vs. Smt. Bhagwati Devi under Section 127 Cr.P.C., Police Station Chandpur, District Agra. By impugned order, the Family Court partly dismissed the application of the revisionist.

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.