Jagatveer And Another vs State Of U.P. And Another
2022 Latest Caselaw 2665 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 3673 of 2018
 
Revisionist :- Jagatveer And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Akhilesh Kumar Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shamim Ahmed,J.

This Revision has been filed against the judgment and order dated 06.08.2018 passed by 2nd Additional Session Judge/Special Judge, SC/ST Act, Basi in Case No.2/2018 (Kulvendra Singh Vs. Umashankar Patwa and others) arising out of Case Crime No. 2034 of 2017, under Sections 323, 504, 506 I.P.C. and 3 (1) (d) SC/ST Act, Police Station Kotwali, District Basti, by which the learned court below has rejected the protest application of the revisionist and accepted the final report filed by the Investigating Officer.

Heard Sri Akhilesh Kumar Pandey, learned counsel for the revisionists and Sri Gopal Das Srivastava, learned counsel for the opposite party No.2 and learned A.G.A. for the State.

Learned counsel for the opposite party no.2 made a preliminary objection that this revision is not maintainable on the ground that as per Section 14 (A) (1) S.C./S.T. against the impugned order the appeal will lie, whereas due to wrong advice this revision has been filed.

Learned counsel for the revisionists does not dispute this argument.

Accordingly, this revision is dismissed as not maintainable.

Let the certified copy of the impugned order be returned to learned counsel for the revisionists after keeping the photocopy of the same on record.

Order Date :- 12.5.2022

Arvind