State Of U.P. vs Mahabir Singh Rathore And Others
2022 Latest Caselaw 4331 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 1321 of 2004
 

 
Revisionist :- State of U.P.
 
Opposite Party :- Mahabir Singh Rathore And Others
 
Counsel for Revisionist :- Govt.Adovacate
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

Sri Vinod Kant, learned Additional Advocate General assisted by Sri Abhishek Shukla, learned AGA-I for the State is present.

None has appeared on behalf of the opposite party.

The present revision is of the year 2004 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 and have also considered the arguments advanced by the learned AGA.

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 challengem 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