Smt. Shashi vs State Of U.P. And Another
2022 Latest Caselaw 4144 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 714 of 2007
 

 
Revisionist :- Smt. Shashi
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Vivek Kumar Singh,Ajay Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shamim Ahmed,J.

Heard Sri Vivek Kumar Singh, learned counsel for the revisionist, Sri Sanjay Kumar Singh, learned A.G.A. for the State and perused the record.

The present revision is of the year 2007.

I have gone through the judgment and order(s) passed by the court(s) below and have also considered the arguments advanced by the learned counsel for the parties. I do not find any illegality or infirmity in the judgment and order(s) passed by the court(s) below. 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 :- 25.5.2022

SP