ANGAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shashi Kant Dwivedi, learned counsel for the petitioner and Sri Gokaran Singh, learned counsel for the respondent no.2 and learned A.G.A. for the State and perused the record.

(2.) This criminal writ petition under Article 226 of the Constitution of Inida has been filed against the judgment and order dtd. 5/9/2011 passed in criminal revision no. 222 of 2010, Ajay Kumar and others vs. State of U.P. and another) by Additional District and Sessions Judge, court no.3, Mau whereby the order of Chief Judicial Magistrate, Mau passed in complaint case no.4289 of 2008 dtd. 31/8/2010 was not interfered at and the revision was dismissed.

(3.) The petitioner has prayed for issuance of direction in the nature of ceriorari to quash both the orders dtd. 5/9/2011 and 31/8/2010.