Chandra Pal Singh vs State Of U.P. And Others
2022 Latest Caselaw 3456 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 2367 of 2007
 

 
Revisionist :- Chandra Pal Singh
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Rajendra Singh Parihar
 
Counsel for Opposite Party :- Govt. Advocate,Dheeraj Kumar Dwivedi
 

 
Hon'ble Shamim Ahmed,J.

Heard Sri Rajendra Singh Parihar, learned counsel for the revisionist, Sri Sanjay Kumar Singh, learned A.G.A. for the State and perused the record.

This revision has been filed against the order dated 22.5.2007 passed by Additional Principal Judge, Family Court, Kanpur Nagar in Case No.361 of 2006 Smt. Kamla Devi and others vs. Chandra Pal Singh, under Section 125 CrPC, District Kanpur Nagar.

The present revision is of the year 2007 and there appears no illegality or infirmity in the impugned judgment and order(s) passed by the court(s) below, therefore, the present revision may be dismissed.

I have gone through the judgment and order(s) passed by the court(s) below and have also considered the arguments advanced by the learned counsel for the parties. Further learned counsel for the revisionist has not been able to point out any illegality or infirmity in the judgment and order(s) passed by the court(s) below.

In view of the above, after having gone through the judgment and order(s) 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(s) 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 onward transmission to the concerned Magistrate for compliance who will proceed further in the matter.

Let the lower court record, if any, be returned back to the court concerned.

The file is consigned to record.

Order Date :- 19.5.2022

SP