Jai Singh And Others vs State Of U.P. And Another
2016 Latest Caselaw 4926 ALL

Citation : 2016 Latest Caselaw 4926 ALL
Judgement Date : 5 August, 2016

Allahabad High Court

Jai Singh And Others vs State Of U.P. And Another on 5 August, 2016

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 2006 of 2005
 

 
Revisionist :- Jai Singh And Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- Veer Singh,Shelenddra Kr. Bhadauriya
 
Counsel for Opposite Party :- Govt. Advocate,Rajiv Goswami
 

 
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 07.02.2005 passed by Judicial Magistrate, Sadabad, District Hathras in Complaint Case No. 536 of 2004 summoning the revisionists under Sections 147, 149, 427, 504 and 506 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.

5. Interim order, if any, stands vacated.

6. Certify this judgment to the lower Court immediately.

Order Date :- 5.8.2016