Surendra Kumar vs State Of U.P. & Others
2015 Latest Caselaw 1716 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 1101 of 1995
 

 
Revisionist :- Surendra Kumar
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- Pradeep Chandra
 
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 25.8.1995 passed by the Sessions Judge, Lalitpur in Session Trial  No. 82 of 1995, State Vs. Abdul Rasheed under Sections 307, 504, 323, 324 I.P.C., Police Station Kotwali, District Lalitpur by which he has not framed the charge under Sections 307  and 504 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 :- 7.8.2015

Ashish Pd.