Phool Badan Singh vs State Of U.P. And 4 Others
2022 Latest Caselaw 9291 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 83
 

 
Case :- CRIMINAL REVISION No. - 3899 of 2014
 

 
Revisionist :- Phool Badan Singh
 
Opposite Party :- State Of U.P. And 4 Others
 
Counsel for Revisionist :- Janardan Yadav
 
Counsel for Opposite Party :- Govt.Advocate,J.P.N.Singh
 

 
Hon'ble Gautam Chowdhary,J.

Heard learned counsel for the revisionist and learned A.G.A. for the State and perused the impugned judgment.

This appeal has been preferred against judgment and order dated 30.09.2014 passed by Sub Divisional Magistrate, Rasara District Ballia in case no. 3 of 2010 (Dineshwar Singh Vs. Phoolbadan) under Section 133, Cr.P.C., P.S. Nagara Tehsil Rasara District Ballia.

From perusal of record, this Court finds no illegality or infirmity in the impugned order. View taken by Sub Divisional Magistrate is plausible view, hence no interference is called for in revision.

In view of the above, the revision is dismissed on merit and the order impugned is affirmed.

Order Date :- 4.8.2022

Ashish