Bhoore Singh Pradhan vs State Of U.P.
2022 Latest Caselaw 13031 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- CRIMINAL REVISION No. - 1371 of 2005
 

 
Revisionist :- Bhoore Singh Pradhan
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Rajiv Lochan Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
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 15.12.2004 passed by Additional District Judge/ Fast Track Court, Auraiya in Session Trial No. 260 of 2002 (State vs. Mayank Chaturvedi and others), whereby application of revisionist under Section 227 Cr.P.C. was rejected and it was ordered that charges be framed against revisionist.

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

AK