MANSUKH LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of this writ petition, the petitioners have moved this court with prayer to issue a writ in the nature of certiorari for quashing the two orders. The first is the order dated 5.4.2002 passed by the C.J.M. Jalaun at Orai, in Complaint Case No. 368 of 2000 and the second is order dated 20.2.2003 passed by the Sessions Judge, Jalaun at Orai, in Criminal Revision No. 128 of 2003.

(2.) Heard learned counsel for the petitioners and learned A.G.A. Perused the record.

(3.) None appeared on behalf of O.P. No. 4 even in the revised call.