Girija Shankar vs State Of U.P. And Others
2022 Latest Caselaw 2663 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 3093 of 2004
 
Revisionist :- Girija Shankar
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- K.P.S. Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

Heard Sri K.P.S. Yadav learned counsel for the revisionist and Sri Abhishek Shukla, learned A.G.A.-1 for the State.

This revision has been filed against the order dated 15.04.2004 passed by A.D.J. Court No.4, Varanasi in S.T. No. 452/1999 under Section 147, 323/149, 324/149, 508, 504, 506, 417 and 148 I.P.C., Police Station Mirzamurad, District Varanasi acquitting the opposite party/accused persons from all the charges.

Learned A.G.A. submits that the present revision is of the year, 2004 and there appears no illegality or infirmity in the impugned judgment and order passed by the court below, therefore, the present revision may be dismissed.

After having gone through the judgment and order passed by the court below and also perusal of the record and the arguments advanced by learned counsel for the revisionist and learned Additional Advocate General, 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 :- 12.5.2022

Arvind