Mahendra Singh vs State & 4 Ors.
2015 Latest Caselaw 138 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 330 of 1993
 

 
Revisionist :- Mahendra Singh
 
Opposite Party :- State & 4 Ors.
 
Counsel for Revisionist :- V.M.Zaidi, K.S.Singh
 
Counsel for Opposite Party :- A.G.A.,Prabhakar Singh
 

 
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 23.1.1993 passed by the IInd Additional Sessions Judge, Muzaffarnagar in Criminal Case No. 1/9 of 1990, Mahendra Vs. Santram and others under Section 125 Cr.P.C., Police Station Chathawal, District Muzaffarnagar. By the impugned order the IInd Additional Sessions Judge allowed the revision against the order dated 9.12.2011 passed by A.S.D.M., Muzaffarnagar in Case No. 1/19.9.90 under Section 133 Cr.P.C., P.S. Charthawal, District Muzaffarnagar.

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.