Arimardan Singh vs State Of U.P. & Another
2015 Latest Caselaw 1726 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 810 of 1995
 

 
Revisionist :- Arimardan Singh
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Vinay Khare
 
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 10.4.1995 passed by the Additional District and Sessions Judge, Mahoba in Criminal Appeal No. 5 of 1991 imposing penalty under Section 18 of the Bonded Labour (System) Abolition Act, 1976 arising out of Case No. 216/84-90.

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.