Satyaveer Panwar vs State Of U.P. And Another
2022 Latest Caselaw 3520 ALL

Citation : 2022 Latest Caselaw 3520 ALL
Judgement Date : 19 May, 2022

Allahabad High Court

Satyaveer Panwar vs State Of U.P. And Another on 19 May, 2022

Bench: Shamim Ahmed




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 555 of 2007
 
Revisionist :- Satyaveer Panwar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Amit Daga
 
Counsel for Opposite Party :- Govt. Advocate,Pankaj Bharti
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

Heard Sri Swarna Kumar Yadav, Advocate holding brief of Sri Amit Daga, learned counsel for the revisionist and Sri Vinod Kant, learned Additional Advocate General assisted by Sri Sanjay Singh, learned A.G.A. for the State.

This revision has been filed against the order dated 14.12.2006 passed by learned Additional Session Judge Court no.7, Muzaffar Nagar in Misc. Case No. 133 of 2006: Shalender Tomar Versus State of U.P., whereby the learned Additional Session Judge declared the opposite party no.2, juvenile in Case Crime No. 1055 of 2006 under Sections 302, 506 I.P.C., Police Station Nai Mandi, District Muzaffar Nagar.

Shri Vinod Kant submits that the present revision is of the year 2007 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