LAWS(ALL)-2019-11-219

ASHOK KUMAR TYAGI Vs. STATE OF U.P.

Decided On November 20, 2019
ASHOK KUMAR TYAGI Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Since both criminal revisions are connected to each other and have been heard together, they are being decided by common order.

(2.) These criminal revisions have been filed by the revisionists with the prayer to set-aside the judgment and order dated 30.11.2018 passed by the Judicial Magistrate, Ghaziabad in criminal complaint case no. 2251 of 2018 under Sections 420, 506 and 120-B IPC, P.S. Kavi Nagar, District Ghaziabad and further to stay the effect and operation of the said order dated 30.11.2018 and also further proceedings of the aforesaid complaint case.

(3.) Heard learned counsel for the revisionists, learned counsel for the opposite party no.2 and learned A.G.A. for the State.