(1.) M. C. Jain, J. List has been revised. None appeared for the revisionists.
(2.) THROUGH this revision the revisionist has challenged the order, dated 12-12-1994 passed by the Chief Judicial Magistrate, Budaun in Case No. 3790 of 1994. This order relates to the remand of the revisionists to jail custody. The validity has been challenged by. means of this revision.
(3.) IN view of the above answer, this revision is not maintainable and is hereby dismissed.