Allahabad High Court
Smt.Bushara vs State Of U.P. And Another on 1 November, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL REVISION No. - 2136 of 1999 Revisionist :- Smt.Bushara Opposite Party :- State of U.P. and Another Counsel for Revisionist :- Anurag Khanna Counsel for Opposite Party :- Govt.Advocate,A.Srivastava,Khalil Ahmad Hon'ble Sudhir Agarwal,J.
1. Called in revise. None appeared to press this revision. 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 judgement and order dated 31.07.1998 passed by Sri J.K.S. Negi, Vth Additional District and Sessions Judge, Bijnor in Criminal Revision No. 109 of 1998 allowing revision and setting aside judgement and order dated 17.06.1998 passed by Smt. Anita Raj, IInd Additional Civil Judge (Junior Division)/Judicial Magistrate Ist Class, Bijnor in Case No. 352 of 1996. Being aggrieved, revisionist-husband preferred present revision.
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 :- 1.11.2019 Siddhant Sahu