Charan Lal vs Smt. Saroj Devi
2015 Latest Caselaw 120 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 125 of 1993
 

 
Revisionist :- Charan Lal
 
Opposite Party :- Smt. Saroj Devi
 
Counsel for Revisionist :- B.P. Agarwal
 
Counsel for Opposite Party :- A.G.A.,R.N. Sharma
 

 
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 22.12.1992 passed by the Judge, Family Court, Agra in  Misc. Case No. 147 of 1992, Charan Lal Vs. Smt. Saroj Devi under Section 126 Cr.P.C., Police Station Madan Mohan Gate, District Agra, whereby restoration application of the revisionist has been rejected.

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.