Sunil Sharma vs State Of Up And 4 Others
2021 Latest Caselaw 4506 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 76
 

 
Case :- CRIMINAL REVISION No. - 646 of 2021
 

 
Revisionist :- Sunil Sharma
 
Opposite Party :- State Of Up And 4 Others
 
Counsel for Revisionist :- Nitin Raj Singh,Raj Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri Nitin Raj Singh, learned counsel for the revisionist and Sri G.P. Singh, learned A.G.A.

This criminal revision has been preferred against the judgment and order dated 06.01.2021 passed by the Chief Judicial Magistrate, Gautambudh Nagar, in Application No. 184 of 2020 (U.P.G.30454630 2020) (Sunil Sharma vs. Rakesh Jain and others) under section 156 (3) Cr.P.C. P.S. Phase-3, Gautambudh Nagar whereby the Chief Judicial Magistrate has rejected the application of the revisionist.

Submission made by the learned counsel for the revisionist is that the application moved under section 156 (3) Cr.P.C. has been erroneously dismissed by the court below.

When enquired as to how the above-mentioned section was made out, he could not show any documentary evidence with respect to any agreement executed between the revisionist and the opposite party nos. 2 to 5 and therefore, in view of that, the dismissal of the said application does not suffer from any infirmity.

In view of the aforesaid, this revision has no merit and is accordingly, dismissed.

Order Date :- 23.3.2021

AU