Court No. - 41
Case :- CRIMINAL REVISION No. - 369 of 2015
Revisionist :- Amit Gautam
Opposite Party :- State Of U.P. And Another
Counsel for Revisionist :- Ajay Dubey,Kamini Pandey
Counsel for Opposite Party :- Govt.Advocate
Hon'ble Ramesh Sinha,J.
Heard Sri Ajay Dubey, learned counsel for the revisionist and Sri
L.D.Rajbhar, learned A.G.A. for the State.
The present crl. revision has been preferred against the judgment and order
dated 14.11.2014 passed by Additional Sessions Judge, Court No.7, Agra in
S.T.No.193 of 2014, Case Crime No.65 of 2013, State Vs. Amit Gautam,
under Sections 498A,376,506 I.P.C., P.S. Mahnila Thana Rakabganj, District
Agra rejecting the discharge application of the revisionist and fixed the case
for framing of charge.
After having heard the learned counsel for the parties present and perused the
impugned order as well as material brought on record, I am of the view that
that impugned order is based upon relevant consideration and supported by
cogent reason, the same does not suffer from any irregularity, illegality or
jurisdictional error, hence, no interference is required by this Court. The
prayer for quashing the impugned order order is refused.
The revision lacks merit. It is liable to be dismissed and is, accordingly,
dismissed.
Order Date :- 3.2.2015
NS