Court No. - 34
Case :- CRIMINAL REVISION No. - 900 of 1996
Revisionist :- Subhash Chandra Saxena
Opposite Party :- State Of U.P. & Another
Counsel for Revisionist :- A.K. Agnihotry
Counsel for Opposite Party :- Govt. Advocate
Hon'ble Brijesh Kumar Srivastava-II,J.
1.List has been revised.
2.None is present on behalf of revisionist, while learned Additional
Government Advocate is present for the State.
3.In instant revision under challenge is order dated 03.06.1996
passed by Vth Additional District Judge, Etawah in Sessions Trial
No. 38 of 1996 'State Vs. Mulayam Singh', under Section 302 IPC,
police station Bharthana, Etawah by means of which revisionist
had been summoned.
4.It appears that the Court below has passed the impugned order
after going through the record in question, basing its finding on
FIR itself.
5.Almost nineteen years have gone and otherwise also I do not
find any illegality, irregularity, perversity and jurisdictional error
in the impugned order. Moreover, none is present to press this
revision.
6.The criminal revision is devoid of merit and is liable to be
dismissed. It is dismissed accordingly.
7.Interim order, if any, stands vacated.
8.Let a copy of this order be transmitted to Court below concerned
within a fortnight.
Order Date :- 25.8.2015
MVS Chauhan/-
Neutral Citation No. - 2015:AHC:122717