Smt. Ramawati Devi vs State Of U.P. And 3 Others
2022 Latest Caselaw 958 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 67
 

 
Case :- CRIMINAL REVISION No. - 1150 of 2022
 

 
Revisionist :- Smt. Ramawati Devi
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Revisionist :- Shriprakash Shrivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rahul Chaturvedi,J.

Heard Shri Shriprakash Srivastava, learned counsel for the revisionist and learned A.G.A. Perused the record.

This criminal revision has been preferred against the judgment and order dated 21.1.2022 passed by the opposite party no.2 S.D.M., Tamkuhiraj, District Kushi Nagar in Case No.02445 of 2018 (Smt. Ramawati Devi vs Smt. Lalti Devi) Computer Case No.T201805440302445), u/s 145/146 Cr.P.C., P.S.-Tarya Sujan, tehsil Tamkuhiraj, District Kushi Nagar.

On earlier occasion by order dated 30.3.2022 this Court had sought a report from the concerned S.D.M. and in compliance of that order, the learned A.G.A. furnished a copy of report of S.D.M. dated 7th April, 2022. I have perused the report submitted by S.D.M., Tamkuhiraj in which there is a clearcut finding of the fact that there is no threat to peace or tranquility public at large, which is essential pre-requisite condition for initiation of proceedings u/s 145/146 Cr.P.C.

Under the circumstances, I do not find any good reason to remand back or interfere with the order dated 21.1.2022 passed u/s 145/146 Cr.P.C. The revision being devoid of merit is hereby DISMISSED.

Order Date :- 8.4.2022

M. Kumar