Vicky @ Pawan Bharti vs State Of U.P.
2021 Latest Caselaw 8903 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- CRIMINAL REVISION No. - 3662 of 2006
 

 
Revisionist :- Vicky @ Pawan Bharti
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- K.S. Tiwari,Anurag Pathak,M.C. Tiwari,Rk Srivastava,S.D. Pandey,S.D.Pathak,Sp Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Umesh Kumar,J.

Learned counsel for the revisionist and learned A.G.A. for opposite parties are present.

The present criminal revision has been moved against the impugned judgment and order dated 30.6.2006 passed by learned Sessions Judge, Agra, in Criminal Appeal (Juvenile) No. 131 of 2006 dismissing the appeal of the revisionist and affirming order dated 5.6.2006 passed by learned Juvenile Justice Board, Agra, in case crime No. 56 of 2006 (State Vs.Vicky @ Pawan Bharti) under Section 2/3 of Gangster Act. By the impugned order bail application of the revisionist-applicant was rejected.

Heard learned counsel for the parties and gone through the record.

The matters pertains to the year 2006, the Courts below have given concurrent findings, moreover the learned counsel for the revisionist could not point out any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.

In view of above, the revision lacks merit and is liable to be dismissed.

Accordingly revision is dismissed.

Interim order, if any, stands vacated.

Order Date :- 28.7.2021

S.Verma