RAM PRAKASH Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed by learned A.G.A. is taken on record.

(2.) Heard learned counsel for the revisionist as well as learned A.G.A. and learned counsel for the opposite party No.2, and perused the record.

(3.) The present revision has been filed with the prayer to set aside the impugned order dtd. 5/7/2021 passed by learned Chief Judicial Magistrate, Auraiya in Case Crime No.90 of 2017, under Sec. 307 I.P.C., P.S. Phaphund, District Auraiya (Ram Prakash vs. Sumit Narayan and Others), and remand the case for reconsideration.