Param Jeet Ahluwalia And Others vs State Of U.P. And Others
2022 Latest Caselaw 11044 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 1527 of 2002
 

 
Revisionist :- Param Jeet Ahluwalia And Others
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- A.P. Srivastava
 
Counsel for Opposite Party :- A.G.A.,Vinod Prasad
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. None appeared to press this revision even in revised call. In the circumstances, I myself have perused the record.

2. This criminal revision under Section 397/401 Cr.P.C., has been filed aggrieved by judgement and order dated 29.07.2002 passed by Chief Judicial Magistrate, Varanasi in Complaint Case No. 6910 of 2000, under Section 408 IPC, rejecting application 16Ka of revisionists and recalling the order dated 17.05.2000 whereby vehicle being Ambassador Car No. UP 65 G 1633 of Opposite Party No. 2 was taken in custody.

3. Having gone through the record, I do not find any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.

4. Dismissed. Interim order, if any, stands vacated.

5. Certify this judgment to the lower Court immediately.

Order Date :- 23.8.2022

AK