Smt. Noor Zadi And Others vs State Of U.P. And Another
2022 Latest Caselaw 11082 ALL

Citation : 2022 Latest Caselaw 11082 ALL
Judgement Date : 23 August, 2022

Allahabad High Court

Smt. Noor Zadi And Others vs State Of U.P. And Another on 23 August, 2022

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 3944 of 2003
 

 
Revisionist :- Smt. Noor Zadi And Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Nasiruzzaman
 
Counsel for Opposite Party :- Govt. Advocate
 

 
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 summoning order dated 15.10.2003 passed in Complaint Case No. 556 of 2003 (Aaisha Begum Vs. Smt. Noor Zadi and others) under Section 6 of D.P. Act pending before the Court of Judicial Magistrate, District Firozabad.

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

Nirmal Sinha