DEVENDRA KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Supplementary affidavit filed on behalf of the revisionist is taken on record. This revision has been filed assailing the validity of the order dated 15.2.2006 passed by the Addl. Chief Judicial Magistrate, Khurja, Bulandshahar in Crime No. 30 of 2006 under section 51(K), 77 Indian Forest Act, 1927 and section 3 Aara Machine Sthapana Evam Vinimay Niyamawali 1978, State v. Devendra Kumar Sarraf.

(2.) List has been revised but even on repeated calls none has appeared to press this revision. Learned AGA is present. This is an old revision of 2006 and the dockets of pending cases are already bursting on their seams. As such there is no justifiable reason to further procrastinate the matter. The Court, therefore, deems it fit to proceed in the matter with the assistance of learned AGA and on the basis of the record.

(3.) The record of the case including the impugned order has been perused.