Parmatma Saran vs Pankaj Sharma
2022 Latest Caselaw 3841 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 273 of 2001
 

 
Revisionist :- Parmatma Saran
 
Opposite Party :- Pankaj Sharma
 
Counsel for Revisionist :- V.K. Goel
 
Counsel for Opposite Party :- Govt. Advocate,Dharmendra Singhal
 

 
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 17.07.2001 passed by XIth Additional Sessions Judge, Ghaziabad in Criminal Revision No. 14 of 2001 arising out of judgement and order dated 26.12.2000 passed by S.D.M.Modinagar in Case No. 6 of 2000 under Section 133 Cr.P.C.

3. This revision is being shown defective as certified copy of the impugned order is wanting.

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 hereby dismissed.

6. Certify this judgment to the lower Court immediately.

Order Date :- 23.5.2022

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