UMESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Satendra Kumar Gupta, learned counsel for the revisionist and learned AGA for the State-respondents.

(2.) This criminal revision has been filed with a prayer to allow the present revision for setting aside and stay the operation of the impugned judgments and order dtd. 8/1/2002 and 1/5/2001 passed by Additional District and Sessions Judge, Aligarh and 1st Additional Chief Judicial Magistrate, Aligarh respectively, respondent nos. 2 and 3.

(3.) Relevant facts giving rise to this criminal revision are as below:-