VIDYA SAGAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Pleading have already been exchanged between the parties.

(2.) The instant criminal revision has been preferred by the accused- revisionist against the order dtd. 5/8/2017 passed by learned Additional Chief Judicial Magistrate-III, Jaunpur, in Criminal Case No. 5690 of 2017 (Jagnarayan Vs. Sher Bahadur) under Ss. 379, 427 I.P.C., P.S.- Barsati, District- Jaunpur, whereby discharge application under Sec. 245(2) Cr.P.C. moved by the accused-revisionist has been dismissed.

(3.) Heard the submissions of Sri Lok Nath Shukla, learned counsel for the revisionist, Sri Deepak Kapoor, learned A.G.A. for the State, Sri Prem Chandra, learned counsel for opposite party No. 2 and perused the record.