Uma Kant Pandey vs A.C.J.M. Banda & Anothers
2015 Latest Caselaw 1709 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 1172 of 1995
 

 
Revisionist :- Uma Kant Pandey
 
Opposite Party :- A.C.J.M. Banda & Anothers
 
Counsel for Revisionist :- G.S.Chaturvedi
 
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 7.7.1995 passed by the Additional Chief Judicial Magistrate, Karvi, District Mathura in Case No. 20/IX/94, Chimmi Vs. Umakant and others, under Sections 218, 117 I.P.C.,  Police Station Mau, District Banda, whereby summoning order has been issued against the revisionist.

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.