Dipti Garg And Anr. vs State Of U.P. And Anr.
2022 Latest Caselaw 2676 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 1325 of 2014
 

 
Revisionist :- Dipti Garg And Anr.
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- T.K. Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Umesh Kumar,J.

1. Called in revise. None appeared to press this revision. In the circumstances, I myself have perused the record.

2. This criminal revision under Section 397/401 Cr.P.C., has been filed against judgement and order dated 18.02.2014 passed by Additional Civil Judge (Junior Division), Court no.2, Ghaziabad in Complaint Case No. 114 of 2013 (Tecknow Consultant Versus Ajanta / Builders and others ),under Section 138 of Negotiable Instrument Act, Police Station Modi Nagar, District Ghaziabad whereby court below rejected the discharge application of the revisionists. Being aggrieved, revisionists preferred present revision.

3. Having gone through the record, I do not find any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.

4. Dismissed. Interim order, if any, stands vacated.

5. Certify this judgment to the lower Court immediately.

Order Date :- 12.5.2022

MN/-