Naresh & Another vs State Of U.P. & Others
2015 Latest Caselaw 1702 ALL

Citation : 2015 Latest Caselaw 1702 ALL
Judgement Date : 7 August, 2015

Allahabad High Court

Naresh & Another vs State Of U.P. & Others on 7 August, 2015

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 1091 of 1995
 

 
Revisionist :- Naresh & Another
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- R.B. Singhal
 
Counsel for Opposite Party :- A.G.A.
 

 
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 29.10.1994 passed by the 3rd Additional Chief Judicial Magistrate, Muzaffarnagar in Case No. 646/9 of 1994, State Vs. Naresh by which summoning order has been passed against the revisionists.

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.