Tilak Raj Khanna And Another vs State Of U.P. Thru' The Chief ...
2016 Latest Caselaw 4930 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 2003 of 2005
 

 
Revisionist :- Tilak Raj Khanna And Another
 
Opposite Party :- State Of U.P. Thru' The Chief Metropolitan Magistrate
 
Counsel for Revisionist :- Kamlesh Mishra
 
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 28.01.2005 passed by Chief Metropolitan Magistrate, Kanpur in Complaint Case No. 1679 of 2005 summoning the revisionists under Section 85(a) and (e) of E.S.I. Act, 1948.

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

PS