Mohit Mehrotra vs State Of U.P. & Another
2015 Latest Caselaw 2586 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- CRIMINAL REVISION No. - 1299 of 1995
 
Revisionist :- Mohit Mehrotra
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Arun Mishra,Viresh Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Amit Mishra, Advocate, holding brief of Sri Viresh Mishra, learned counsel for the revisionist, and Sri Nikhil Chaturvedi, learned AGA appearing for the State and perused the record.

This revision has been filed by the revisionist with prayer that the records of the Complaint Case No. 1163 of 1995 be summoned and after summoning the records, this Revision be allowed and the order dated 28.09.1995 passed by ACMM-II, Kanpur Nagar, be set-aside/quashed.  

After having heard the learned counsel for the revisionist and perused the impugned order as well as the materials brought on record, I do not find any justification for quashing the impugned order dated 28.09.1995.

The prayer for quashing the impugned order dated 28.09.1995, is hereby refused.

However, it is directed that in case the revisionist appear and surrender before the court below within 30 days from today and applies for bail, their prayer for bail shall be considered and decided in view of the settled law laid by this Court in the case of Amrawati and another Vs. State of U.P.2004 (57) ALR 290 as well as judgement passed by Hon'ble Apex Court reported in 2009 (3) ADJ 322 (SC) Lal Kamlendra Pratap Singh Vs. State of U.P.

It is made clear that the revisionist will not be granted any further time by this Court for surrendering before the Court below as directed above.

With the aforesaid directions, this application is finally disposed of.

Interim order, if any, stands vacated.

Order Date :- 23.9.2015

VKG