Ram Bhawan Maddheshiya vs State Of U.P. And Another
2022 Latest Caselaw 13022 ALL

Citation : 2022 Latest Caselaw 13022 ALL
Judgement Date : 14 September, 2022

Allahabad High Court

Ram Bhawan Maddheshiya vs State Of U.P. And Another on 14 September, 2022

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 651 of 2016
 

 
Revisionist :- Ram Bhawan Maddheshiya
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Jagdish Singh
 
Counsel for Opposite Party :- G.A.,Aalok Kumar Srivastava
 

 
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 order and judgment dated 24.09.2011 passed by Principal Magistrate/Juvenile Justice Board, Deoria in Misc. Case No. 186 of 2011 (State vs. Jairam Gupta) whereby, the Principal Magistrate/Juvenile Justice Board, Deoria has declared the opposite party No.2 as juvenile.

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 :- 14.9.2022

Nirmal Sinha