RAM VILASH CHAUHAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr. C.K. Parekh for the revisionists and learned A.G.A. for the Respondents and perused the record.

(2.) The Respondent No. 3 Ram Bali Yadav, Sub-Inspector, has filed counter-affidavit on behalf of all the Respondents and is represented through the learned A.G.A. Therefore, it is not necessary to hear Respondent No. 3 personally.

(3.) By this revision, the revisionists have challenged the impugned judgment and order dated 10.5.2001 rendered by the Sessions Judge, Chandauli in Criminal Revision No. 40 of 2001, Ram Bali Yadav v. State, whereby the learned Sessions Judge quashed the order dated 27.3.2009 passed by Mr. Manoj Kumar Shukla, Judicial Magistrate/Civil Judge (Jr. Div.), Chandauli on the application dated 26.3.2001 moved on behalf of the revisionist No. 3.