Harendra Prasad vs State Of U.P. And Others
2022 Latest Caselaw 3381 ALL

Citation : 2022 Latest Caselaw 3381 ALL
Judgement Date : 18 May, 2022

Allahabad High Court

Harendra Prasad vs State Of U.P. And Others on 18 May, 2022

Bench: Shamim Ahmed




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 264 of 2002
 
Revisionist :- Harendra Prasad
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- A.G.A.
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

None has appeared on behalf of the opposite party.

Heard Sri Vinod Kant, learned Additional Advocate General assisted by Sri Abhishek Shukla, learned A.G.A.-I for the State-revisionist.

This revision has been filed against the order dated 07.02.2002 passed by Special/Additional Sessions Judge, Ballia in S.T. No. 83 of 1997 State Vs. Kashi Nath Verma and others under Section 148, 307/323/149, 324 I.P.C. acquitting all the accused respondent nos. 2 to 16.

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 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