(1.) Heard learned counsel for the petitioner, learned A.G.A. for the State and perused the record.
(2.) The present misc. petition has been preferred under Article 227 of the Constitution of India for quashing the order dated 09.07.2019 passed by learned Additional Chief Judicial Magistrate, Firozabad in Case No. 1238 of 2012 arising out of case crime no. 844-A/1992, under Sections 323, 324, 504 IPC, P.S. Tundla, District Firozabad as well as for quashing the order dated 02.08.2019 passed by learned Sessions Judge, Firozabad in Criminal Revision No. 0000096 of 2019.
(3.) It has been argued by learned counsel for the petitioner that name of father of applicant is Jimi Pal, whereas in charge-sheet of the case, name of his father has been shown as Anwar Singh. It was submitted that the application filed by the petitioner for correction of name of his father has been rejected by learned trial court in an arbitrary manner by impugned order dated 09.07.2019 and without considering the entire facts. Even the complainant has moved an application for correction of name of the father of petitioner, but that too was rejected by the learned trial court. Learned counsel further argued that revision preferred by the petitioner against the order dated 09.07.2019, by which application of petitioner was rejected, has also been dismissed vide impugned order dated 02.08.2019 by learned Sessions Judge. It has been submitted that impugned orders have been passed without considering the relevant facts of the matter and thus, the same is liable to be set aside.
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