Citation : 2022 Latest Caselaw 4301 ALL
Judgement Date : 26 May, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 93 Case :- CRIMINAL REVISION No. - 3703 of 2004 Revisionist :- Ramdhani Opposite Party :- Ram Bachan Alias Gama And Others Counsel for Revisionist :- A.K. Malviya Hon'ble Shamim Ahmed,J.
Heard Sri A.K. Malviya, learned counsel for the revisionist and learned A.G.A. for the State and perused the record.
The present revision is of the year 2004.
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 :- 26.5.2022
SA
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