RAMPAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.K. Agarwal, learned counsel for the applicants and learned AGA for the State. No notice is issued to private opposite party no. 2 in view of the order proposed to be passed today, however, liberty is reserved for private opposite party no. 2 to apply for variation or modification of this order if he feels so aggrieved.

(2.) This application u/s 482 Cr.P.C. has been filed with a prayer to quash the order dated 2.6.2010 passed by the Judicial Magistrate/ Addl. Civil Judge (J.D.)-II, Moradabad in complaint case no. 622 of 2006 (Uma Vs. Ram Pal & others), under Sections 498A, 323, 504, 506 IPC & ? D.P. Act, P.S. Civil Lines, District- Moradabad, whereby the application moved on behalf of the applicants-accused for re-examination of witnesses examined u/s 244 Cr.P.C. was rejected.

(3.) The impugned order was challenged earlier by the applicants by means of Criminal Revision No. 3173 of 2010, which was dismissed by another Bench of this Court vide order 11.1.2011 on the ground of maintainability and liberty was granted to the applicants to file an application u/s 482 Cr.P.C. against the impugned order.