SURYAKANT DUBY Vs. STATE OF UP

JUDGEMENT

(1.) LIST is revised. None is present for the revisionists.

(2.) HEARD learned A. G. A. for the State and perused the record.

(3.) BY means of this revision, the prospective accused have challenged the order dated 11-9-2006 passed by Judicial Magistrate/ additional Civil Judge (J. D.) IInd, Jaunpur in criminal misc. case No. 9 of 2006 (Vindhya-vasini v. Manish and others), whereby allowing the application moved by opposite party No. 2 Vindhyavasini under section 156 (3) Cr. P. C. , S. O. P. S. Sureri has been directed to register the case and investigate the same.