Chanda Sinha vs Rakesh Sinha & State
2015 Latest Caselaw 143 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 460 of 1993
 

 
Revisionist :- Chanda Sinha
 
Opposite Party :- Rakesh Sinha & State
 
Counsel for Revisionist :- G.P. Dixit
 
Counsel for Opposite Party :- AGA,Sudhakar Pandey
 

 
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 12.1.1993 passed by Sessions Judge, Ballia in Criminal Revision No.258 of 1992, allowing the revision preferred  by respondent no.1 against the order dated 13.9.1991 passed by Chief Judicial Magistrate, Ballia in  Criminal Case No. 330 of 1991, summoning the respondent no.1 to face trial for offences punishable under Sections 417/420 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.