BRAHMANAND Vs. STATE OF U.P.

JUDGEMENT

(1.) The above referred revisions arise out of same impugned order are decided together.

(2.) By the impugned order dated 3.8.2007 passed by Additional Chief Judicial Magistrate (Court No.1), Mathura in Criminal Case No.4193 of 2006 (State Vs. Satya Prakash and others) directed the charge to be framed against both the revisionist.

(3.) It is submitted by the learned counsel for the revisionist that as per allegation, interpolations are being made in the certified copy issued by the High Court and, accordingly, Sec. 195 of Crimial P.C. is applicable in the matter and only the Court dealing with relevant papers, could have ordered for an inquiry and for filing the complaint case in this regard, which is not done in the present case. Hence, all the proceedings done in this regard is vitiated.