RAVENDRA ALIAS HAWALDAR Vs. STATE OF U P

JUDGEMENT

(1.) THESE applications have been filed against the order passed by learned magistrate under Section 156 (3), Cr. P. C. whereby they directed for registration of first information report and investigation of the case. In all these matters first information report has not yet been registered as stated by the applicants. Since the common question of law is involved they have been heard together and are being decided by one order.

(2.) CRIMINAL Misc. Application No. 26622 of 2007 has been filed against the order dated 19-9-2007 passed by C. J. M. , Mainpuri in Criminal Misc. Case No. 311 of 2007. Criminal Misc. Application No. 26623 of 2007 has been filed against the order dated 27-9-2007 passed by C. J. M. , Allahabad in criminal Misc. Case No. 779 of 2007, Criminal misc. Application No. 2778 of 2007 has been filed against the order dated 30-10-2007 passed by A. C. J. M. , Agra in Criminal Misc. Application No. 242 of 2007, Criminal Misc. Application No. 27756 of 2007 has been filed against the order dated 13-11-2007 passed by C. J. M. , Bulandshahar in Criminal Misc. Application No. 1210 of 2007, Criminal Misc. Application No. 27758 of 2007 has been filed against the order dated 17-10-2007 passed by upper Civil Judge, Court No. 21, Deoria in criminal case No. 81 of 2007 and criminal Misc. Application No. 27759 of 2007 has been filed against the order dated 5-11 -2007 passed by Special C. J. M. , varanasi in Criminal Misc. Case No. 560 of 2007.

(3.) I have heard Sri S. K. Yadav, learned counsel for the applicants in Criminal Misc. Application Nos. 26622 of 2007 and 26623 of 2007, Sri Manu Khare, learned counsel for the applicants in Criminal Misc. Application No. 27748 of 2007, Sri A. K. Singh, learned counsel for the applicants in criminal Misc. Application No. 27756 of 2007, Sri s. K. Dwivedi, learned counsel for the applicants in Criminal Misc. Application no. 27758 of 2007, Sri S. K. Srivastava, learned counsel for the applicants in Criminal Misc. Application No. 27759 of 2007 and learned a. G. A. and have perused the material on record.