RAMDHAN Vs. STATE OF U.P. & ANOTHER

JUDGEMENT

(1.) HEARD learned counsel for the revisionist and learned A.G.A. for the State. This revision is directed against the order dated 3.9.2011 passed by C.J.M., Baghpat in Accusation No. 7443 of 2009, State vs. Ramdhan and others in case crime No. 390 of 2009, under Sections 177, 181, 182 and 195 I.P.C., P.S. Khekra, District Baghpat whereby application for discharge under Section 239 Cr.P.C. has been rejected.

(2.) AFTER hearing learned counsel for the revisionist and learned A.G.A. and going through material available on record, no case for discharge is made out.