AMIT KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ishtiyak Ahmad, learned Advocate holding brief for Sri Ali Hasan, learned counsel for the petitioner and Sri S.C. Mishra, learned AGA for the State.

(2.) This writ petition has been filed by the petitioner-Amit Kumar with a prayer to issue a writ, order or direction in the nature of certiorari for quashing the judgment and order dtd. 21/9/2013 passed by learned Sessions Judge, Jalaun at Orai in Criminal Revision No. 147 of 2013 (Amit Kumar Vs State of U.P. and Another) by which the learned Judge has rejected the revision of the petitioner, which was preferred against the order dtd. 24/5/2013, passed by learned Chief Judicial Magistrate, Orai in Criminal Case No. 1277 of 2013 (Shatrughan Singh Vs. Ajay Kumar and Others) under Ss. 307, 504, 506 IPC, Police Station Kotwali Orai, District Jalaun.

(3.) Relevant facts are as below:-