Smt. Indira Singh vs State Of U.P. Thru. District Magistrate ...
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Allahabad High Court

Smt. Indira Singh vs State Of U.P. Thru. District Magistrate ... on 3 January, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:596
 
Court No. - 27
 

 
Case :- CRIMINAL REVISION No. - 1434 of 2023
 

 
Revisionist :- Smt. Indira Singh
 
Opposite Party :- State Of U.P. Thru. District Magistrate Amethi And 2 Others
 
Counsel for Revisionist :- Anurag Srivastava,Navneet Awasthi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Subhash Vidyarthi,J.
 

1. Heard Sri Anurag Srivastava, the learned counsel for the revisionist, Ms. Parul Kant, the learned AGA for the State and perused the record.

2. By means of this revision filed under Sections 397 & 401 Cr.P.C., the revisionist has assailed validity of judgment and order dated 03.10.2023 passed by the Sessions Judge, Sultanpur, whereby Revision No. 193 of 2023 filed by the opposite party no. 2 has been allowed and the order dated 24.02.2023 passed by the Sub Divisional Magistrate, Amethi, District Amethi in Case No. RST/02621/2020 under Section 145 Cr.P.C. has been set aside and the matter has been remanded for being decided afresh, after hearing the parties.

3. By means of the impugned order, no final order has been passed and the matter has merely been remanded for being decided afresh, after giving the parties an adequate opportunity of hearing. Therefore, the impugned order does not cause any failure of justice to any of the parties and the revisionist has ample opportunity to present his case before the SDM.

4. Without making any further observation, which may affect the proceedings before the SDM, this Court is not inclined to entertain this revision.

5. The revision is accordingly dismissed.

Order Date :- 3.1.2024

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