Salim vs State
2015 Latest Caselaw 127 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 1496 of 1992
 

 
Revisionist :- Salim
 
Opposite Party :- State
 
Counsel for Revisionist :- Anil Mullic
 
Counsel for Opposite Party :- AGA
 

 
Hon'ble Sudhir Agarwal,J.

1. Heard Sri Om Narayan Pandey, Advocate holding brief of Sri Anil Mullic, learend counsel for the revisionist and perused the record.

2. This criminal revision under Section 401 read with Section 397 Cr.P.C. has been filed aggrieved by order dated 14.10.1992 passed by the XIIth A.C.J.M., Meerut in Case  Crime No. 80 of 1992, under Sections 498-A I.P.C. and 3/4 Dowry Prohibition Act, Police Station Lisari Gate, Meerut, whereby non-bailable warrant has been issued against the revisionist.

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 revisionist.

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

5. Certify this judgment to the lower Court immediately.

Order Date :- 24.4.2015

Ashish Pd.