MEENA OIL PRODUCT LUCKNOW Vs. STATE

JUDGEMENT

(1.) Mis. Meena Oil Products and its three partners have filed Criminal Revision No. 70/1982 against the order of the 7th Additional Sessions Judge, Lucknow dated 30-10-1981 in Criminal Revision No. 6/1981 which was filed in his court by the opposite party Ramesh Chandra Agarwal, who had thereby challenged the order of the Magistrate dated 29-3-1981 refusing to implead the producer firm.

(2.) Criminal Misc. Application No. 1712/1982 has been preferred by the same four applicants namely, Mis. Meena Oil Products, the alleged producer firm, and, Maqbool Alam, Hasan, and Mushir Alam the alleged partners of the said firm in which the prayer is similar to the one made in the revision.

(3.) Yet another application being Criminal Misc. Application No. 312/1989, has been filed in which the major prayers referred to above have been incorporated as averments in the application and a further prayer has been made praying amendment in Criminal Misc. Application No. 1712/1982 to the effect that the order of this Court dated 5-3-1982 dismissing Criminal Revision No. 70/1982 be recalled and the revision be restored to its original number for hearing along with the said petition under Section 482 Cr. P.C. This application was allowed by this Court. The revision was restored to its original number and both the matters i.e. Criminal Revision No. 70/1982 and Criminal Misc. Application No. 1712/1982 were heard together on merits and are being decided by this Judgement.