RAKESH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned AGA for the State.

(2.) No notice is issued to private respondent in view of the order proposed to be passed today, however, liberty is reserved for private respondent to apply for variation or modification of this order if he feels so aggrieved.

(3.) This writ petition has been filed with a prayer to quash the order dated 16.7.2011 passed by Addl. Chief Judicial Magistrate, Court No. 5, Moradabad in Case No. 27/12/11, Km. Suman v. Rakesh and order dated 9.8.2011 passed by learned Sessions Judge in Criminal Revision No. Nil of 2011, Rakesh and others v. Km. Suman and State of U.P., P.S. Baniather, District- Moradabad.