SAMAYA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been filed with a prayer to issue writ, order or direction in the nature of certiorari quashing the order dated 19.10.2010 passed by Judicial Magistrate, Mathura in Criminal Case No. 95 of 2003, State v. Samaya Singh and Ors., under Sections 323, 504 and 308, I.P.C., Police Station Naujheel, District Mathura, whereby the discharge application filed by the Petitioners was rejected.

(2.) Heard Sri B.B. Paul, learned Counsel for the Petitioners, learned A.G.A. for Respondent No. 1 and Sri Santosh Kumar Singh, learned Counsel for Respondent No. 4.

(3.) Respondents No. 2 and 3 are formal parties.