NAND KISHORE SINGH Vs. STATE OF UP

JUDGEMENT

(1.) PRESENT writ petition has been filed under Article 226 of the Constitution of India by petitioner Dr. Nand Kishore Singh through his Power of Attorney Sri Chandra Shekhar Singh with prayer to issue a writ of certiorari quashing the impugned order dated 7.4.2008 passed by Additional Chief Judicial Magistrate, Court No.7, Gorakhpur in Case No. 2136 of 2005 under sections 498A, 504, 506 I.P.C. and section 3/4 D.P. Act as well as judgement and order dated 14.7.2009 passed by Additional District and Session Judge, Court No.10, Gorakhpur in Criminal Revision No.133 of 2008 arising out of aforesaid order passed by learned Additional Chief Judicial Magistrate, Gorakhpur.

(2.) AFFIDAVITS have been exchanged on behalf of the parties.

(3.) SRI A.P. Tiwari appeared for petitioner. Learned A.G.A. appeared for respondent no.1 State of U.P. Sri Sanjay Kumar Singh appeared for complainant opposite party no.2.