DINESH KUMAR SONI Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned Counsel for the revisionists and learned A.G.A. for the State.

(2.) The instant revision is directed against the order dated 26.6.2010. passed by the J.M. Ist, Mahoba in Criminal Case No. 82 of 2010 State v. Dinesh Kumar Soni and Ors. under Sections 457 and 380, I.P.C.. P.S. Mahobkanth, district-Mahoba, whereby the revisionists were summoned to face trial under Sections 457 and 380, I.P.C.

(3.) Since the matter is being remanded to the learned Magistrate, there is no need to issue notice to the complainant-opposite party No. 2.