Santu Prasad Chaudhary vs State Of U.P. And Another
2022 Latest Caselaw 3379 ALL

Citation : 2022 Latest Caselaw 3379 ALL
Judgement Date : 18 May, 2022

Allahabad High Court

Santu Prasad Chaudhary vs State Of U.P. And Another on 18 May, 2022

Bench: Shamim Ahmed




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 3473 of 2005
 
Revisionist :- Santu Prasad Chaudhary
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Shahroze Khan
 
Counsel for Opposite Party :- Govt. Advocate,Satyendra Kumar Tripathi
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

Heard Sri Shahroze Khan, learned counsel for the revisionist and Sri Vinod Kant, learned Additional Advocate General assisted by Sri Suresh Bahadur Singh, learned A.G.A. for the State.

This revision has been filed against the order dated 27.04.2005 passed by Additional/Special Judge, Siddharth Nagar in Sessions Trial No. 21/2005 State versus Kamta Chandhry and others by which the learned Additional/Special Judge, Siddharth Nagar has rejected the application moved by the revisionist for discharging him and has framed charges under Sections 147, 323, 504, 506 and 427 I.P.C. and 3 (1) (x) SC/ST Act.

Shri Vinod Kant submits that the present revision is of the year 2005 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 :- 18.5.2022

Arvind