RAMESH KUMAR SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure (in short 'the Code') for quashing the order dated 9.12.2010, passed by the Additional Sessions Judge, Court No. 1, Allahabad, in Criminal Revision No. 235 of 2010, Ramesh Kumar Sharma and Ors. v. Mahesh Kumar Sharma and Ors.

(2.) Heard learned Counsel for the Applicants and learned AGA for the State and perused the record.

(3.) It appears that the Respondent Nos. 3 to 5 instituted a case under Section 145 of the Code, in the Court of Sub Divisional Magistrate, Meja, district Allahabad, which was registered as Case No. 24 of 2010 Mahesh Kumars v. Ramesh Kumar and Ors. The learned Executive Magistrate passed the preliminary order on 8.3.2010 and called upon the Applicants as well as the Respondent Nos. 3 and 5 to file their respective written statements by 29.3.2010. On the same day, the learned Executive Magistrate passed the attachment order under Section 146 (1) of the Code.