Ajay Agarwal vs State Of U.P. & Another
2015 Latest Caselaw 1134 ALL

Citation : 2015 Latest Caselaw 1134 ALL
Judgement Date : 10 July, 2015

Allahabad High Court

Ajay Agarwal vs State Of U.P. & Another on 10 July, 2015

Bench: Pramod Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 23
 
AFR
 
Case :- CRIMINAL REVISION No. - 3666 of 2010
 

 
Revisionist :- Ajay Agarwal
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Raghuraj Kishore
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pramod Kumar Srivastava,J.

List revised. None present on behalf of the revisionist.

Heard learned AGA and perused the record.

The court of Judicial Magistrate (Civil Judge,Junior Division), Court No. 3, Bijnor had passed order dated 2.08.2010 in case no. 48 of 2010 (Smt. Reena Agarwal Vs. Ajay Agarwal) for issuing process to absent the opposite party, namely, Ajay Agarwal, revisionist. This order has been challenged through present revision.

Issuing notice to absent the opposite party is a interlocutory order, against which, revision is not maintainable. Therefore, this revision is dismissed.

Order Date :- 10.7.2015

Sanjeev