Sita Ram vs Naresh Kumar
2022 Latest Caselaw 3784 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 2198 of 2002
 

 
Revisionist :- Sita Ram
 
Opposite Party :- Naresh Kumar
 
Counsel for Revisionist :- Anurag Pathak
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shamim Ahmed,J.

Heard Sri Harshit Pathak, holding brief of Sri Anurag Pathak, learned counsel for the revisionist and Sri Sanjay Kumar Singh, learned A.G.A. for the State.

Learned AGA submits that the present revision is of the year 2002 and there appears no illegality or infirmity in the impugned judgment and order(s) passed by the court(s) below, therefore, the present revision may be dismissed.

I have gone through the judgment and order(s) passed by the court(s) below. I do not find any illegality or infirmity in the judgment and order(s) passed by the court(s) below.

In view of the above, after having gone through 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 onward transmission to the concerned Magistrate for compliance who will proceed further in the matter.

Let the lower court record, if any, be returned back to the court concerned.

The file is consigned to record.

Order Date :- 23.5.2022

SP