Shyam Yadav & Another vs State & Anothers
2015 Latest Caselaw 121 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 477 of 1993
 

 
Revisionist :- Shyam Yadav & Another
 
Opposite Party :- State & Anothers
 
Counsel for Revisionist :- Krishna Mohan Mishra
 
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 17.12.1992 passed by Special Judge (D.E.A.), Jhansi in Criminal Case No. 99 of 1992, under Section 387 I.P.C., Police  Station Nawawad, District Jhansi, whereby summoning order was passed against the revisionists under Sections 387, 341, 352, 504 and 506 I.P.C.

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.