Amrit Preet Singh vs Deepak Pandey
2022 Latest Caselaw 9990 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 674 of 2008
 

 
Revisionist :- Amrit Preet Singh
 
Opposite Party :- Deepak Pandey
 
Counsel for Revisionist :- A.P. Singh Vatsa
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Revision called out. None appears to argue on behalf of the revisionist. Heard learned Additional Government Advocate, representing respondent-State, and perused the record.

2. This criminal revision, under Section 397/401 CrPC, has been filed against the judgment and order dated 10.09.2008 passed by the learned Additional District and Sessions Judge, Court No. 11, Lucknow in Criminal Appeal No.141 of 2008 under Section 374 (2) CrPC which was preferred against the order dated 05.04.2008 passed by the Special Judicial Magistrate (Pollution), Lucknow.

3. The revision has not yet been admitted.

4. The incident took place on 08.04.2002. By means of the judgment and order in question, the learned appellate Court, after considering the evidence on record and taking into consideration the submissions made on behalf of the prosecution and the defence, did not find any offence having been committed by the accused-respondent and, therefore, quashed the order dated 05.04.2008 passed in Case No.112A of 2007 convicting the accused-respondent under Section 138 Negotiable Instruments Act and sentencing him to undergo six months imprisonment with fine of Rs.10,000/- and in case of non-payment of fine, 2 months' additional imprisonment.

5. After perusing the judgment and order carefully, this Court does not find any error of law, fact or evidence, which requires any interference by this Court in exercise of revisional jurisdiction. Thus, the revision fails and is, accordingly, dismissed.

Order Date :- 11.8.2022

MVS/-