MAHESH CHANDRA DWIVEDI Vs. STATE OF U.P.
LAWS(ALL)-2021-10-39
HIGH COURT OF ALLAHABAD
Decided on October 27,2021

Mahesh Chandra Dwivedi Appellant
VERSUS
STATE OF U.P. Respondents


Referred Judgements :-

VISHNU KUMAR TIWARI VS. STATE OF UTTAR PRADESH [REFERRED TO]


JUDGEMENT

VIKAS KUNVAR SRIVASTAV, J. - (1.)Case is called out.
(2.)Learned counsel for the petitioner, Sri M.A. Siddiqui, Advocate and learned A.G.A. for the State, Sri Balkeshwar Srivastava, Advocate are present.
(3.)The instant writ petition is moved under Article 227 of the Constitution of India invoking the supervisory jurisdiction of the High Court over its subordinate court against the impugned order dtd. 12/9/2006 passed by the Additional Session Judge/Fast Track Court No. 12, Sultanpur in the capacity of the revisional court. The said revision was moved by the petitioner against the order dtd. 20/4/2006 passed by IIIrd, Additional Chief Judicial Magistrate in Criminal Case No.386 of 2006 (Mahesh Chandra Dwivedi Vs. State of U.P.).


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