VIRENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Criminal revision is taken up in the revised list. Learned counsel for the opposite party nos.2 to 8 who are accused persons in the trial court has not appeared to argue the case.

(2.) Heard Sri Devendra Kumar Yadav, learned counsel for the revisionist/first informant and learned AGA for the opposite party no.1.

(3.) The instant revision has been filed by the revisionist-first informant against the order dated 30.3.2010 passed by the Additional Chief Judicial Magistrate, Court No.1, Aligarh, in Case No.732 of 2002 State Vs. Shanker Singh and others relating to Case Crime No.Nil of 1997, under Sections 147, 148, 149, 324, 336, 504 IPC Police Station Quarsi, District Aligarh whereby the cognizance in the aforesaid sections was taken finding prima facie evidence against them, fixing 7.5.2010 for appearance of the accused persons. It was further mentioned in the impugned order that the accused persons had neither appeared in the trial court nor sought any bail.