Shailendra Agarwal vs State Of U.P. And Another
2022 Latest Caselaw 3089 ALL

Citation : 2022 Latest Caselaw 3089 ALL
Judgement Date : 16 May, 2022

Allahabad High Court

Shailendra Agarwal vs State Of U.P. And Another on 16 May, 2022

Bench: Gautam Chowdhary




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- CRIMINAL REVISION No. - 1269 of 2016
 

 
Revisionist :- Shailendra Agarwal
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Deepak Kumar Pandey,Rajul Bhargava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gautam Chowdhary,J.

Heard learned counsel for the revisionist and learned A.G.A. for the State.

This revision is being preferred against the judgment and order dated 3.3.2016 passed by the Additional Sessions Judge, Court No. 13, Agra in S. T. No. 522 of 2015 (State Vs. Shailendra Agarwal) arising out of case crime no. 318 of 2015, under Sections 420, 406, 504, 506, 413, 418 IPC, P.S. Shahganj, district Agra by which learned court below while hearing on charge, refused to discharge the revisionist under Section 413 I.P.C.

Learned counsel for the revisionist submitted that the learned court below has erred in law in refusing to discharge the revisionist though the charge against the revisionist is groundless.

Per contra learned A.G.A. made his submissions in support of the impugned order.

After having heard the learned counsel for the parties present and perused the impugned order as well as the other materials brought on record, I find that the same does not suffer from any illegality, infirmity or jurisdictional error requiring any interference by this Court. The revision lacks merit and is liable to be dismissed.

Hence, it is, accordingly, dismissed.

Order Date :- 16.5.2022