NARESH PAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri M.P.S. Chauhan, learned counsel for the revisionist; learned AGA for the State respondent, and Shri J.P.S. Jadaun, learned counsel for the private respondents.

(2.) The instant revision has been preferred against the judgment and order dated 9.9.2011 passed by the Additional Sessions Judge, Court No.5, Aligarh in Criminal Revision No.125 of 2011. Vide impugned order, the revisional court has set aside the order passed by the learned Additional Chief Judicial Magistrate, Court No.5, Aligarh and quashed the order dated 29.1.2011, and remanded the case to decide afresh the issue of cognizance after hearing the complainant.

(3.) Previously, this criminal revision was decided by this Court vide order dated 1.12.2011. Feeling aggrieved, Mahipal Singh and other approached the Apex Court, which remitted the matter to this Court to decide afresh after hearng all the parties. In view of the above order of the Apex Court, both the parties have been heard.