Smt. Bilkees vs State Of U.P. And Another
2022 Latest Caselaw 3663 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 
Case :- CRIMINAL REVISION No. - 4799 of 2009
 
Revisionist :- Smt. Bilkees
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- K.N. Raha
 
Counsel for Opposite Party :- Govt. Advocate,Qazi Vakil Ahmad
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

None has appeared on behalf of the revisionist to press this revision.

Heard Sri Sanjay Singh, learned A.G.A. for the State.

This revision has been filed against the judgment and order dated 30.09.2009 passed by Principal Judge, Family Court, Bareilly in Criminal Case No. 822/06 (Smt. Bilkees and another Vs. Mansoor).

Learned A.G.A. submits that there appears no illegality or infirmity in the impugned judgment and order passed by the court below, therefore, the present revision may be dismissed.

I have gone through the judgment and order passed by the court below and also perused the record. I have also considered the arguments advanced by the learned A.G.A.. Further no one appeared on behalf of revisionist to assist the Court pointing out any illegality or infirmity in the judgment and order passed by the court below.

In view of the above, after having gone through the judgment and order 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 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 :- 20.5.2022/Arvind