Munsed vs State Of U.P. And 3 Others
2022 Latest Caselaw 2544 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 968 of 2019
 
Revisionist :- Munsed
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Revisionist :- Santosh Kumar Srivastava,Karuna Srivastava
 
Counsel for Opposite Party :- G.A.,Mukhtar Alam
 

 
Hon'ble Shamim Ahmed,J.

Heard Sri Rati Bhan Singh, Advocate holding brief of Sri Santosh Kumar Srivastava, learned counsel for the revisionist and Sri Mukhtar Alam, Advocate assisted by Sri Sakir Mukhtar, learned counsel for the opposite party No.2 and Sri Abhishek Shukla, learned A.G.A.-1 for the State-opposite party no.1.

This revision has been filed against the judgment and order dated 05.01.2019 passed by Sub-Divisional Magistrate, Budhana, Muzaffar Nagar, District Muzaffar Nagar in Case No. 02079 of 2018 (Israr Vs. Munsed) under Section 145 Cr.P.C., Police Station Ratanpuri, District Muzaffar Nagar.

I have gone through the judgment and order passed by the court below and also perused the record. Aafter having gone through the judgment and order under challenge, this Court comes to the conclusion that the same need no interference as there is no illegality or infirmity in the judgment and order under challenge, therefore, the present revision is liable to be dismissed.

Accordingly, the present revision is dismissed.

Let a copy of this order be sent to the concerned District and Sessions Judge for its onwards transmission to the concerned Magistrate for compliance who will proceed further in the matter.

The file is consigned to record.

Let the lower Court record, if any, be returned back to the concerned Court.

Order Date :- 11.5.2022

Arvind