CHAMELI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) WITH regard to an incident, wherein the husband of revisionist had died, she filed claim petition No. 69 of 2006. In the said claim petition written statement was filed, and therein an application was moved to summon the Case Diary and the Investigating Officer of the said case. On the said application being filed, objections had been raised. Thereafter the said application has been rejected. At this juncture, present revision has been filed.

(2.) LEARNED counsel for the applicant contended with vehemence that the application, which was moved on behalf of defendant-revisionist ought to have been allowed , as such the view which has been taken is incorrect view.

(3.) LEARNED Standing Counsel, on the other hand, has contended that rightful view has been taken and no interference be made.