Allahabad High Court
Anil Kumar Abrol vs Prem Pal Singh And Others on 20 September, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL REVISION No. - 1564 of 1996 Revisionist :- Anil Kumar Abrol Opposite Party :- Prem Pal Singh And Others Counsel for Revisionist :- S.K.Agarwal Counsel for Opposite Party :- Govt. Advocate 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 16.08.1996 passed by Sri R.K. Singh, IVth Additional Chief Judicial Magistrate, Ghaziabad in Criminal Case No. 307 of 1996 arising out of Case Crime No. 262 of 1993, under Section 408 IPC, Police Station Sihanigate, District Ghaziabad, acquitting accused respondent from offence under Section 408 IPC. Being aggrieved, respondent 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 :- 20.9.2019 Siddhant Sahu