Transport Corporation Of India ... vs J.K. Jute Mills Co. Ltd. & Another
2016 Latest Caselaw 2375 ALL

Citation : 2016 Latest Caselaw 2375 ALL
Judgement Date : 6 May, 2016

Allahabad High Court

Transport Corporation Of India ... vs J.K. Jute Mills Co. Ltd. & Another on 6 May, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 

 
Case :- CRIMINAL REVISION No. - 1109 of 1996
 

 
Revisionist :- Transport Corporation Of India Kanpur
 
Opposite Party :- J.K. Jute Mills Co. Ltd. & Another
 
Counsel for Revisionist :- D.P. Singh
 
Counsel for Opposite Party :- AGA
 

 
Hon'ble Abhai Kumar, J.

List revised.

None is present to press this revision on behalf of the revisionist.

Learned A.G.A for the State is present.

The revisionist ? Transport Corporation of India, filed this revision against the judgement and order dated 27.05.1996 passed by the VI Metropolitan Magistrate, Kanpur in proceedings under Section 457 of Cr.P.C arising out of Crime No. 90/96 under Sections 407, 406, 420, 411 of I.P.C, Police Station Pheelkhana, Kanpur Nagar.

As per the law laid down by this Court, in the case of Jawahar Lal @ Jawahar Lal Jalaj Vs. The State of U.P. decided on 05.08.2015 passed in Case U/s 482/378/407 No. 1994 of 2011, this revision is dismissed in default for non-prosecution.

Order Date :- 6.5.2016

Vinod.