Ish Mohammad vs The State Of U.P. & Another
2015 Latest Caselaw 1703 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 284 of 1995
 

 
Revisionist :- Ish Mohammad
 
Opposite Party :- The State Of U.P. & Another
 
Counsel for Revisionist :- Km. Usha Kiran
 
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 17.12.1995 passed by the Judicial Magistrate Kasia, District Deoria in Case Crime No.216 of 1994, State Vs. Ishmohammad, under Sections 3/5A/8 of Cow Slaughter Act, Police Station Kaptanganj, District Deoria, rejecting the application for release of three bullocks.

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.