Khursheed Ahmad vs Smt. Fahmeeda
2015 Latest Caselaw 137 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 132 of 1993
 

 
Revisionist :- Khursheed Ahmad
 
Opposite Party :- Smt. Fahmeeda
 
Counsel for Revisionist :- D.N. Wali
 
Counsel for Opposite Party :- A.G.A.,V.M. Zaidi
 

 
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 17.1.1993 passed by the IInd Additional Sessions Judge, Bijnor in Criminal Case No. 147 of 1991, Smt. Fahmeed Khatoon Vs. Kuursheed Ahmad under Section 125 Cr.P.C., Police Station Chandpur, District Bijnor. By impugned order, learned IInd Addtional Sessions Judge allowed the revision preferred against  order dated 19.6.1991 passed by IInd A.C.J.M. Bijnor in Case No. 101 of 1990, under Section 125 Cr.P.C., P.S. Chandpur, District Bijnor.

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.