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Dhanai vs State Of U.P. and Another

Allahabad High Court · Decided on 24 January 2013 · Citation: (2013) 01 AHC CK 0371

HON’BLE JUDGES
Sunil Hali, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 133, 379
RESULT
Dismissed
CASE NUMBER
Application U/S. 482 No. 2248 of 2013
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Judgment

2 paragraphs · 155 words

Sunil Hali, J.—By means of this application, applicant has prayed for quashing of the order dated 24.12.2012 passed by learned Sessions Judge, Deoria, in Criminal Revision No. 306 of 2012 (Sarvjeet Yadav Vs Dhanai) u/s 379 Cr. P.C., P.S. Bhatani, District Deoria, pending in the Court of learned Sessions Judge, Deoria whereby the revisional Court stayed the order dated 17.12.2012 passed by Sub Divisional Magistrate, Bhatpal Rani, Deoria whereby a direction was issued to the concerned police to abolish the illegal possession of opposite party no. 2 u/s 133 Cr. P.C. Heard learned counsel for the parties and perused the material on record.

2.

I do not find any illegality or perversity in the impugned order. Application is accordingly dismissed. However, it is directed that the revisional Court shall dispose of the revision petition within a period of two months from the date of production of certified copy of this order in accordance with law.