MADAN KISHORE Vs. STATE OF U.P.

JUDGEMENT

(1.) This revision under Section 397/401, Code of Criminal Procedure has been preferred against order dated 25.8.2010 passed by the C.J.M., Agra in Misc. Case No. 299 of 2008, subsequently numbered as Criminal Case No. 5945 of 2010, arising out of case crime No. 231A of 2008, P.S. Hariparvat, District- Agra, whereby final report submitted by the police was rejected, cognizance was taken and revisionists were summoned to face trial under Sections 147, 323, 452, 504, 506 and 427, I.P.C.

(2.) Heard Sri. R.P. Dwivedi, learned Counsel for the revisionists, learned A.G.A. for the State and Sri. O.P. Singh, learned Senior Advocate assisted by Sri. Gopal Srivastava, learned Counsel for opposite party No. 2.

(3.) On request of learned Counsel for the parties, the case was finally heard at admission stage on the basis of material available on record and is being finally disposed of by this judgment.