Firoz Ahmad And 2 Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 21837 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION No. - 1309 of 2022
 

 
Revisionist :- Firoz Ahmad And 2 Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home, Civil Sectt. Lko. And Another
 
Counsel for Revisionist :- Anoop Kumar Upadhyay
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shamim Ahmed,J.

Heard Sri Anoop Kumar Upadhyay, learned counsel for the revisionists and Sri Manoj Singh, learned A.G.A for the State and perused the record.

The present criminal revision has been preferred against the judgment and order dated 30.11.2022 passed by the learned additional Sessions Judge, Court No.9, Gonda in S.T. No. 729/2022 (State Vs. Firoz and others), arising out of Case Crime No. 85/2022, under Section 304, 323 504, 506 I.P.C. Police Station Colonelganj, District Gonda, by means of which rejected the discharge application of the revisionist filed under Section 227 Cr.P.C.

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 :- 19.12.2022

Arvind