RAM BAHADUR DHOBI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the revisionists Sri Radhey Shyam for opposite party No. 2 and learned AGA appearing on behalf of State.

(2.) This application in revision has been filed by the revisionists against the order dated 25.10.2010 passed by Chief Judicial Magistrate Ramabai Nagar, in Criminal Case No. 4462 of 2007 State v. Daya Singh and Ors. by which the revisionists's discharge application has been rejected.

(3.) The facts of the case which are not in dispute are that the revisionist No. 2 is a journalist by profession and the revisionist No. 3 is his real younger brother. The revisionist Nos. 1 and 4 are family friends of Respondent No. 2 and revisionist No. 5 is his driver.