Govind Lal Soni vs State Of U.P.
2022 Latest Caselaw 10520 ALL

Citation : 2022 Latest Caselaw 10520 ALL
Judgement Date : 17 August, 2022

Allahabad High Court

Govind Lal Soni vs State Of U.P. on 17 August, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 437 of 2009
 

 
Revisionist :- Govind Lal Soni
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- V.K. Misra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. None appears for the revisionist to press this revision even in the revised call.

2. Learned A.G.A. is present for the State-respondent.

3. Present revision under section 397 Cr.P.C. read with section 401 Cr.P.C. has been filed against the Judgment and order dated 27-05-2009 passed by the learned Additional Sessions Judge/F.T.C. 3rd, Court No. 12, Sultanpur in Case Crime No. 348/2006 and S.T. No. 232/2006 under section 4/25 of the Arms Act, Police Station-Lambhua, district-Sultanpur.

4. This court does not find any ground to interfere with the impugned Judgment and order dated 27-05-2009. The revision is dismissed.

Order Date :- 17.8.2022

AKS