Smt. Asharani vs State Of U.P. And 4 Others
2022 Latest Caselaw 3213 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 418 of 2016
 
Revisionist :- Smt. Asharani
 
Opposite Party :- State Of U.P. And 4 Others
 
Counsel for Revisionist :- V.K. Gupta
 
Counsel for Opposite Party :- Govt. Advocate,Ramanuj Yadav
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

None has appeared on behalf of the revisionist to press this revision.

Heard Sri Sanjay Singh, learned A.G.A. for the State.

This revision has been filed against the judgment and order dated 18.02.2014 passed by Session Judge, Mahoba in Criminal Appeal No. 57/2013, arising out of Case No. 389/2008, under Sections 323, 504 I.P.C. Police Station Charkheri, District Mahoba.

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

I have gone through the judgment and order passed by the court below and also perused the record. I have also considered the arguments advanced by the learned A.G.A.. Further no one appeared on behalf of revisionist to assist the Court pointing out any illegality or infirmity in the judgment and order passed by the court below.

In view of the above, after 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 :- 17.5.2022

Arvind