Km. Nafeesa Khatoon And Others vs State Of U.P. And Another
2022 Latest Caselaw 13032 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- CRIMINAL REVISION No. - 1908 of 2011
 

 
Revisionist :- Km. Nafeesa Khatoon And Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Amit Srivastava
 
Counsel for Opposite Party :- Govt. Advocate,Mohd Akram
 

 
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 15.03.2011 passed by Additional Civil Judge (S.D.)/ Judicial Magistrate-II, Bijnor in Complaint Case No. 897 of 2010 (Mohd. Yusuf vs. Mohd. Nasir and others) whereby, the learned trial Court has summoned the revisionists under Sections 498-A, 506 I.P.C. and 3/4 D.P. Act for facing trial.

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