Ajaz Husain Alias Guddu vs State Of U.P. And Anr.
2022 Latest Caselaw 13034 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- CRIMINAL REVISION No. - 3573 of 2013
 

 
Revisionist :- Ajaz Husain Alias Guddu
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- Salma Bano,Ashok Kumar Srivastava
 
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 order and judgment dated 28.09.2013 passed by learned Additional Chief Judicial Magistrate, Court No.5, Varanasi in Case No. 1190 of 2013 (Sibte Hasan @ Parvez Mehdi vs. Ajaz Husain @ Guddu) under Sections 406, 352, 504, 506 I.P.C., Police Station- Laksa, District- Varanasi whereby, the revisionist has been summoned under Sections 406, 352, 504, 506 I.P.C.

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