IRFAN ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashish Agrawal, learned counsel for the petitioner, Sri Srijan Pandey, learned Advocate holding brief for Sri Swetashwa Agarwal, learned counsel for the private respondents and Sri R.K. Gupta, learned AGA for the State.

(2.) This writ petition has been filed by the petitioner-Irfan Ali against opposite party no. 2-Rajeev Gupta and 4 others, challenging the order passed by the Court of Session in Criminal Revision No. 286 of 2012 (Rajeev Gupta Vs. Irfan Ali and others), whereby an order passed by the Court of Additional City Magistrate dtd. 29/8/2012 passed under Sec. 145 and 146 Cr.P.C. was set-aside.

(3.) The submissions of the petitioner are as below:-