Smt. Santresh vs State Of U.P. & Others
2016 Latest Caselaw 497 ALL

Citation : 2016 Latest Caselaw 497 ALL
Judgement Date : 14 March, 2016

Allahabad High Court

Smt. Santresh vs State Of U.P. & Others on 14 March, 2016

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 3073 of 2003
 
Revisionist :- Smt. Santresh
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- Shamsher Singh
 
Counsel for Opposite Party :- Govt. Advocate,G. Kakkar
 

 
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 21.08.2003 passed by Special Judge, Court no. 8, Bijnor in Criminal Revision No. 54 of 2002. Additional Chief Judicial Magistrate, Bijnor vide order dated 08.04.2002 rejected application moved by revisionist under Section 300 Cr.P.C. and vide order dated 04.03.1999 summoned revisionist to face trial under Section 498-A, 323, 506 I.P.C. and 3/4 Dowry Prohibition Act. Challenging both aforesaid orders respondents no. 2 to 6 preferred aforesaid criminal revision which has been allowed vide impugned order dated 21.08.2003. Aggrieved by impugned order revisionist has preferred the present revision.

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 :- 14.3.2016

Pravin