Allahabad High Court
Gyanendra Pal Singh vs Madanpal And Others on 1 November, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL REVISION No. - 2375 of 1999 Revisionist :- Gyanendra Pal Singh Opposite Party :- Madanpal And Others Counsel for Revisionist :- Mukhtar Alam,R.B.Singhal Counsel for Opposite Party :- Govt.Advocate,Kamendra Kumar 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 21.09.1999 passed by Sri S.C. Garg, Ist Additional Chief Judicial Magistrate, Bijnor in Criminal Case No. 1147 of 1997, acquitting accused opposite parties- 1 to 3 from offence under Section 408 IPC. Being aggrieved, Informant 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