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Judgment
7 paragraphs · 209 wordsSurya Prasad, J.—This is a revision filed by the State of Uttar Pradesh against the judgment and order dated 2131991 passed by Sri U.P. Pandey VI, Additional Sessions Judge, Varanasi in Criminal Revision No. 69 of 1991 for setting aside the aforesaid judgment and order.
No affidavit appears to have been filed in support of this revision. On 341991, the operation of the impugned order was stayed. The respondents moved this application supported with an affidavit for purpose of vacating that order.
The State of Uttar Pradesh revisionist has not filed any counteraffidavit to rebut what has been mentioned in the affidavit in support of this application in particular.
Heard the learned Counsel for the parties and perused the record in general and the impugned order in particular.
The learned Sessions Judge does not appear to have committed any illegality or irregularity in passing the impugned order.
The application is allowed. The stay order dated 341991 is vacated. The impugned order dated 2131991 passed by the VI Additional Sessions Judge is restored. The revision also stands disposed of accordingly.
A certified copy of this order may be given to the learned Counsel for the respondents today on payment of usual charges. Revision allowed.