Allahabad High Court
Ram Babu Father-In-Law And Another vs State Of U.P. And Another on 21 July, 2022
Author: Gautam Chowdhary
Bench: Gautam Chowdhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 83 Case :- CRIMINAL REVISION No. - 3545 of 2014 Revisionist :- Ram Babu Father-In-Law And Another Opposite Party :- State of U.P. and Another Counsel for Revisionist :- Lalit Kumar Shukla Counsel for Opposite Party :- Govt.Advocate Hon'ble Gautam Chowdhary,J.
Case called out in revised list. No one is present on behalf of revisionists to press this revision. However, learned A.G.A. for the State is present.
The matter is an old one pending since 2014, which has been filed for quashing the order dated 01.09.2014 passed by the Additional Chief Judicial Magistrate, Agra, in Complaint Case No.3245 of 2014 (Smt. Sono Vs. Dharmveer and Ors.), under Sections 498A, 506 I.P.C. read with Section 3/4 of the Dowry Prohibition Act, Police Station Iradat Nagar, District Agra, whereby by the discharge application filed by the revisionists has been rejected.
However, I have gone through the pleadings, grounds as also reliefs sought and find that the revisionists are not able to make out a case so as to justify interference of this Court by granting reliefs, as prayed for.
Accordingly, the interim order, if any, stands vacated.
The present revision is, accordingly, dismissed.
Office is directed to communicate the order passed by this Court to the concerned Court below forthwith.
Order Date :- 21.7.2022 Abhishek Singh