State Of U.P. vs M/S Ram Janki Traders
2022 Latest Caselaw 3470 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 194 of 2001
 
Revisionist :- State of U.P.
 
Opposite Party :- M/S Ram Janki Traders
 
Counsel for Revisionist :- Addl. G.A.
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

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

I have gone through the judgment and order(s) passed by court (s) below and also perused the record. I have also considered the arguments advanced by the learned Additional Advocate General.

In view of the above, after having gone through both 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 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 :- 19.5.2022

Arvind