State Of U.P. vs Imtayaz Ahmad Khan
2022 Latest Caselaw 333 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 4115 of 2003
 
Revisionist :- State of U.P.
 
Opposite Party :- Imtayaz Ahmad Khan
 
Counsel for Revisionist :- G.A.
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

None has appeared on behalf of the opposite party No.2 to press this revision.

Heard Sri Vinay Prakash Shahu learned counsel for the State-revisionist.

This revision has been filed against the judgment and order dated 16.09.2003 passed by Additional Session Judge (Fast Track Court) Court No. 16, Bulandshahr in Criminal Revision No. 328/2003 under Sections 420/468/489 I.P.C. Police Station Kotwali Nagar, District Bulandshahr.

After having gone through the judgment and order under challenge, this Court comes to the conclusion that the same need no interference as there is no illegality or infirmity in the judgment and order under challenge.

Accordingly, the present revision is dismissed.

Let a copy of this order be sent to the concerned District and Sessions Judge for its onwards transmission to the concerned Magistrate for compliance who will proceed further in the matter.

The file is consigned to record.

Let the lower Court record, if any, be returned back to the concerned Court.

Order Date :- 1.4.2022

Arvind