Mohit Agrawal And Others vs State Of U.P. And Others
2022 Latest Caselaw 11064 ALL

Citation : 2022 Latest Caselaw 11064 ALL
Judgement Date : 23 August, 2022

Allahabad High Court

Mohit Agrawal And Others vs State Of U.P. And Others on 23 August, 2022

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 1332 of 2002
 

 
Revisionist :- Mohit Agrawal And Others
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- V.P. Srivastava,Dharmendra Singhal,Seema Agarwal
 
Counsel for Opposite Party :- Govt. Advocate,L.S.Yadav,S.B. Srivastava,V.B.Srivastava
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Mrs. Seema Agarwal, is the filing counsel in this case, however, she is not present before this Court and there is no request on her behalf for adjournment. 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 27.07.2002 passed by Additional Sessions Judge, Court No. 6, Agra whereby it has set aside the order dated 22.02.2002 passed by Chief Judicial Magistrate, Agra accepting final report filed by police in favour of revisionists.

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