Shraddha Tiwari vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 21535 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION No. - 1300 of 2022
 

 
Revisionist :- Shraddha Tiwari
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another
 
Counsel for Revisionist :- Ramakar Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shamim Ahmed,J.

Heard Sri Ramakar Shukla, learned counsel for the revisionists and Smt. Kiran Singh, learned A.G.A-I for the State and perused the record.

The present criminal revision has been preferred against the judgment and order dated 14.11.2022 passed by the learned Additional District and Sessions Judge/Special Judge, E.C.Act, Court No.4, Sultanpur in Criminal Appeal No. 43/2022: Gaurav Tiwari Vs. State of U.P. and another, whereby the learned Appellate Court has set aside the order dated 19.05.2022 passed by the learned Civil Judge, Junior Division/F.T.C. Trial of offencs against Women, Sultanpur.

I have gone through the impugned order passed by the court below and also perused the record. I have also considered the arguments advanced by the learned counsel for the parties.

Learned counsel for the revisionist could not point out any illegality or infirmity in the judgment and order passed by the court below.

In view of the above, after having gone through the order under challenge, this Court comes to the conclusion that the same need no interference as there is no illegality or infirmity in the order under challenge, therefore, the present revision is liable to be dismissed.

Accordingly, the present revision is dismissed.

Order Date :- 16.12.2022

Arvind