Shailendra Kumar Khatri vs State Of U.P. And Others
2022 Latest Caselaw 3513 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 17 of 2002
 
Revisionist :- Shailendra Kumar Khatri
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- B.N. Tiwari
 
Counsel for Opposite Party :- Govt. Advocate,B.K.Pandey
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

Heard Sri Venu Gopal, Advocate holding brief of Sri B.N.Tiwari, learned counsel for the revisionist and Sri Vinod Kant, learned Additional Advocate General assisted by Sri Sanjay Kumar Singh, learned A.G.A. for the State.

This revision has been filed against the order dated 27.09.2001 passed by IVth Additional Chief Judicial Magistrate, Varanasi in Criminal Case No. 845 of 2001: State vs. Kamlesh Chaurasia and another under Section 504 and 506 I.P.C.,Police Station Luxa Varanasi

Shri Vinod Kant submits that the present revision is of the year 2002 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 :- 19.5.2022

Arvind