Hazari Lal vs State Of U.P. & Anr.
2021 Latest Caselaw 3403 ALL

Citation : 2021 Latest Caselaw 3403 ALL
Judgement Date : 12 March, 2021

Allahabad High Court

Hazari Lal vs State Of U.P. & Anr. on 12 March, 2021

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 16
 

 
Case :- CRIMINAL REVISION No. - 1675 of 2019
 

 
Revisionist :- Hazari Lal
 
Opposite Party :- State Of U.P. & Anr.
 
Counsel for Revisionist :- Manuvendra Singh
 
Counsel for Opposite Party :- Govt. Advocate,Mohammad Mustafa Khan
 

 
Hon'ble Dinesh Kumar Singh,J.

1. This revision under Section 19(4) of the Family Court Act, 1984 read with Section 397/401 Cr.P.C. has been filed against the judgment and order dated 05.10.2019 passed by learned Additional Principal Judge, Family Court-I, Pratapgarh in Case No.758 of 2013 under Section 127 Cr.P.C.

2. Heard learned counsel for the revisionist and learned A.G.A. for the State.

3. I do not find any illegality or perversity in the order impugned herein.

4. This revision being without merit and substance is hereby dismissed.

Order Date :- 12.3.2021

prateek

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