Allahabad High Court
Bhupendra Singh vs Babu Ram And State Of U.P. on 11 July, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL REVISION No. - 406 of 1992 Revisionist :- Bhupendra Singh Opposite Party :- Babu Ram And State Of U.P. Counsel for Revisionist :- Virendra Singh, Rishi Ram, Shashi Nandan Counsel for Opposite Party :- H.N. Sharma, AGA,H.K. Sharma 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 401 read with Section 397 Cr.P.C. has been filed aggrieved by judgment and order dated 11.12.1990 passed by 10th Additional Chief Judicial Magistrate, Moradabad in Criminal Case No. 2225 of 1990 acquitting the accused-opposite party from the offence under Sections 408, 468 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.
5. Interim order, if any, stands vacated.
6. Certify this judgment to the lower Court immediately.
Order Date :- 11.7.2019 PS