TAHIR WAHAB Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sudhir Dixit, learned counsel for the revisionist/applicants, Sri Amit Kumar Singh, learned counsel for the O.P. No. 2 and Sri G.P. Singh, learned A.G.A. for the State.

(2.) In Criminal Revision No.-212 of 2013, the revisionist has challenged the order dated 9.1.2013 passed by the Judicial Magistrate, Atrauli, District Aligarh, in Case No.5 of 2011 whereby the application of the revisionist under section 239 Cr.P.C seeking discharge from prosecution under sections 420, 406, 467,468, 471 and 120-B I.P.C arising out of Case Crime No. 374 of 2004, P.S. Atrauli District Aligarh, has been rejected.

(3.) In Application U/s 482 No. - 22544 of 2013, prayer has been made for quashing the order dated 09.1.2013 passed by the Judicial Magistrate Atrauli in Criminal Case No. 5 of 2011 under Sections 420, 406, 467, 468, 471, 120B IPC,police station Atrauli, district Aligarh, pending in the court of Judicial Magistrate, Atrauli, Aligarh and also to quash the order dated 3.6.2013 passed by Additional Sessions Judge Court No. 13 Aligarh in Criminal Revision No. 186 of 2013 and also the entire proceedings of Criminal Case No. 5 of 2011 is prayed to be quashed.