Karvy Consultants Ltd. Hyderabad ... vs Kaushal Agarwal And Another
2022 Latest Caselaw 3833 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 256 of 2000
 

 
Revisionist :- Karvy Consultants Ltd. Hyderabad And Others
 
Opposite Party :- Kaushal Agarwal And Another
 
Counsel for Revisionist :- Devendra Pratap
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Umesh Kumar,J.

1. Called in revise. None appeared to press this revision. In the circumstances, I myself have perused the record.

2. This criminal revision under Section 397/401 Cr.P.C., has been filed against judgement and order dated 02.05.2000 passed by XI Additional Chief Judicial Magistrate, Meerut in Criminal Misc. Case No.168/9/2000 (Kaushal Agarwal Versus Managing Director) under Sections 418 and 427 I.P.C. whereby the revisionist was summoned.Being aggrieved, revisionist preferred present revision with some delay.

3. This revision has been filed beyond time by 83 days.There is no delay condonation application on record.

4. Having gone through the record, I do not find any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.

5. Criminal revision is dismissed.

6. Certify this judgment to the lower Court immediately.

Order Date :- 23.5.2022

MN/-