RAM CHANDRA SINGH YADAV Vs. STATE

JUDGEMENT

(1.) Heard Sri Rakesh Pandey learned counsel for the petitioner and learned A.G.A.

(2.) Learned counsel for the petitioner is permitted to correct the prayer by adding Annexure No. which he wants to be quashed by issuance of writ of certiorari.

(3.) Petitioner, Ram Chandra Singh Yadav, has invoked jurisdiction of this Court under Article 226 of the Constitution of India, praying for issuance of writ of certiorari to quash the order dated 19.1.2011 passed by Judicial Magistrate, Ghazipur, in Criminal Misc. Case No.229 of 2010 Smt. Kamla Devi v. Rajendra Prasad and others, vide Annexure No.1 to this writ petition.