N.N. Saha vs State Of U.P. And Another
2022 Latest Caselaw 20160 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- CRIMINAL REVISION No. - 3711 of 2010
 

 
Revisionist :- N.N. Saha
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Tarun Verma,Anand Verma
 
Counsel for Opposite Party :- Govt. Advocate,V.K.Singh
 

 
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 01.08.2009 and non-bailable warrant dated 03.08.2010 passed by III Additional Chief Judicial Magistrate, Varanasi in Case No. 1768 of 2009 (Pradeep Kumar Bajaj vs. N.N. Saha.

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 :- 6.12.2022

AK