Anand Kishore vs State Of U.P.
2022 Latest Caselaw 18190 ALL

Citation : 2022 Latest Caselaw 18190 ALL
Judgement Date : 21 November, 2022

Allahabad High Court

Anand Kishore vs State Of U.P. on 21 November, 2022

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- CRIMINAL REVISION No. - 2778 of 2011
 

 
Revisionist :- Anand Kishore
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- P. Dikshit,Purushottam Dixit
 
Counsel for Opposite Party :- Govt. Advocate,Raj Kumar Mishra
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. None appeared to press this revision even in revised call. In the circumstances, I myself have perused the record.

2. This criminal revision under Section 397/401 Cr.P.C. has been filed aggrieved by judgment and order dated 03.06.2011 passed by Additional District and Sessions Judge (Court No. 7), Etawah in Session Trial No. 266 of 2010 (State vs. Sumit Kumar alias Monti and others), arising out of Case Crime No. 168 of 2010, under Section 307 IPC, Police Station Usrahar, District Etawah, whereby application under Section 319 Cr.P.C. was rejected.

3. 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.

4. Dismissed. Interim order, if any, stands vacated.

5. Certify this judgment to the lower Court immediately.

Order Date :- 21.11.2022