GIRIRAJ RAI Vs. STATE OF U P

JUDGEMENT

(1.) The present writ petition has been filed seeking the quashing of the order dated 03.09.2012 passed by the Chief Judicial Magistrate, Varanasi in Misc. Application No.2980 of 2012 u/s 156 (3) Cr.P.C., Giriraj Rai Vs. Angad Tiwari as well as the order dated 10.09.2012 passed by the I/C Session Judge, Varanasi in Criminal Revision No.330 of 2012 Giriraj Rai Vs. State whereby the revision filed by the petitioner was dismissed and the validity of the order passed by Chief Judicial Magistrate, Varanasi had been upheld.

(2.) Counter affidavits on behalf of all the respondents and the rejoinder in reply to them have been exchanged between the parties, and the same have been taken on record.

(3.) The respective counsels representing the petitioner as well as private respondents No.2, 3 and 4 have been heard at length along with the learned A.G.A. who too made his submissions to assist the Court on points of law. The record has been perused.