Ashok vs State Of U.P.
2016 Latest Caselaw 6752 ALL

Citation : 2016 Latest Caselaw 6752 ALL
Judgement Date : 2 November, 2016

Allahabad High Court

Ashok vs State Of U.P. on 2 November, 2016

Bench: Pramod Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- CRIMINAL REVISION No. - 4567 of 2004
 

 
Revisionist :- Ashok
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Neel Mani Sharma
 
Counsel for Opposite Party :- Govt. Advocate
 
Hon'ble Pramod Kumar Srivastava, J.

After receiving of charge-sheet, the Court of Judicial Magistrate, Mathura, had passed an order dated 09.07.2004, for preparation of copies of documents and issuance of summons to accused persons. Against such orders, Criminal Revision no. 4567 of 2004 - Ashok Vs. State of U.P. & Anr. was preferred.

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

From perusal of the records it is found that after perusing the charge-sheet and record of the case and the impugned order of cognizance, summoning order has been passed by the trial court without any error or infirmity. Therefore this revision is dismissed.

Order Date :- 02.11.2016.

Vinod.