Munishwar Nath Gulati vs State Of U.P. & Another
2015 Latest Caselaw 1680 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 939 of 1995
 

 
Revisionist :- Munishwar Nath Gulati
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- N. Lal
 
Counsel for Opposite Party :- Govt. Advocate
 

 
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 15.5.1995 passed by the Additional District Judge-VII, Ghaziabad in Criminal Revision No.416 of 1994 allowing the revision and setting aside the order dated 6.7.1994 passed by the Additional Chief Judicial Magistrate-V in Case No. 289 of 1994

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 :- 7.8.2015

Ashish Pd.