Manjeet [email protected] Manjeet Singh vs State Of U.P. And Another
2022 Latest Caselaw 6040 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 83
 

 
Case :- APPLICATION U/S 482 No. - 7702 of 2022
 

 
Applicant :- Manjeet [email protected] Manjeet Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vinay Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gautam Chowdhary,J.

Heard learned counsel for the applicant, learned A.G.A. and perused the record.

This applicant, through the present application under section 482 Cr.P.C. has invoked the inherent jurisdiction of this Court with a prayer to quash the impugned judgment and order dated 22.11.2019 passed by District Judge, Gorakhpur in Criminal Revision No. 120/2019 (Manjeet Singh Vs. State) and order dated 19.09.2019 passed by District Magistrate, Gorakhpur in Case No 03745 of 2018, under section 72 Excise Act, 1910.

After having heard the learned counsel for the parties present and perused the impugned orders as well as material brought on record, I am of the view that impugned orders are based upon relevant consideration and supported by cogent reason, the same do not suffer from any irregularity, illegality or jurisdictional error, hence, no interference is required by this Court. The prayer for quashing the impugned orders are refused.

The application lacks merit. It is liable to be dismissed and is, accordingly dismissed.

Order Date :- 5.7.2022

RPD