Allahabad High Court
Manoj Kumar Srivastava vs Stae Of Up And Another on 19 March, 2021
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 77 Case :- CRIMINAL REVISION No. - 598 of 2021 Revisionist :- Manoj Kumar Srivastava Opposite Party :- Stae Of Up And Another Counsel for Revisionist :- Pawan Kumar Rao,Karunesh Pratap Singh Counsel for Opposite Party :- G.A. Hon'ble Pankaj Bhatia,J.
Heard learned counsel for the revisionist and learned AGA for the State.
The present revision under Section 397/401 Cr.P.C. has been preferred by the revisionist against the order dated 18.12.2020, passed by Additional Chief Judicial Magistrate, First, Gorakhpur in Case No. 2183 of 2016 (State vs. Girijesh Pal and others) arising out of Case Crime No. 993 of 2010 under sections 419, 420, 467, 468, 471 IPC, Police Station Shahpur, District Gorakhpur whereby the application filed by the revisionist for summoning one Santosh Kumar Dueby in exercise of powers under section 319 Cr.P.C. was rejected.
I have perused the order as well as the statement of revisionist as PW1 which is on record.
On perusal of the said statement, there is no material to suggest that the summoning of the persons, namely, Santosh Kumar Dubey could not be justified on the basis of the said statements.
On perusal of the order passed by the court below, there is no error warranting interference in exercise of powers in revisional jurisdiction.
The revision lacks merit and is, accordingly, dismissed.
Order Date :- 19.3.2021 Puspendra