LALU YADAV Vs. STATE OF U P

JUDGEMENT

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

(2.) This writ petition has been field with a prayer to quash the order dated 12.1.2011 passed by Chief Judicial Magistrate, Court No. 17, Deoria in Case No. 6234 of 2006, Rang Lal v. Lalu Yadav and others and order dated 20.7.2011 passed by Addl. Sessions Judge, Court No. 7, Deoria in criminal revision No. 47 of 2011, P.S. Madanpur, District- Deoria.

(3.) The petitioners are accused in the aforesaid complaint case under Section 147, 148, 327, 504, 506, 302 IPC and 3 (2) (5) SC/ST Act and application for discharge under Section 245 (2) Cr.P.C. was moved on behalf of the petitioners, which was dismissed by the Magistrate. The revision has also been dismissed.