State Of U.P. vs Atar Singh
2022 Latest Caselaw 3665 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 4961 of 2009
 
Revisionist :- State of U.P.
 
Opposite Party :- Atar Singh
 
Counsel for Revisionist :- Jitendra Singh Aga
 
Counsel for Opposite Party :- Sandeep Kumar Srivastava,Sushil Kumar Srivastava
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

Heard Sri Abhishek Shukla, learned A.G.A.-I for the State-revisionist.

This revision has been filed against the judgment and order dated 11.05.2009 discharging the accused-opposite party for the offence levelled against him passed by learned Additional District and Sessions Judge, Mathura, Court No.04, District Mathura in Criminal Revision No. 73 of 2009 (Atar Singh Vs. State of U.P.).

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.-I.

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