Binnani vs State Of U.P. And Anr.
2022 Latest Caselaw 13030 ALL

Citation : 2022 Latest Caselaw 13030 ALL
Judgement Date : 14 September, 2022

Allahabad High Court

Binnani vs State Of U.P. And Anr. on 14 September, 2022

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- CRIMINAL REVISION No. - 1998 of 2014
 

 
Revisionist :- Binnani
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- R.O.V.S. Chauhan
 
Counsel for Opposite Party :- Govt. Advocate,Tripurari Pal
 

 
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 01.05.2014 passed by Additional Sessions Judge, Court No.1, Aligarh in Criminal Appeal No. 112 of 2014 (Binnani vs. State of U.P.) whereby, learned Additional Sessions Judge rejected the appeal of revisionist against order of Juvenile Justice Board, Aligarh where the opposite party No.2 has been declared 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