Union Of India Through Surendra ... vs State Of U.P. And Another
2022 Latest Caselaw 11083 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 1896 of 2003
 

 
Revisionist :- Union Of India Through Surendra Nath Inspector Custom
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- N.P. Shukla
 
Counsel for Opposite Party :- Govt. Advocate,A. Sharma,S. Ratan
 

 
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 04.06.2003 passed by Special Judge (E.C. Act), Basti in Criminal Misc. Case No. 2 of 2003 (Sandeep Khandelwal vs. Surendra Nath and others), whereby it has released the case property, i.e., 129 packets of Ganza seized from Vehicle No. A5-01/G-5051.

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