Allahabad High Court
Smt. Shiv Kumari Devi & Others vs State Of U.P. & Another on 18 June, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 5 Case :- CRIMINAL REVISION No. - 2375 of 2010 Petitioner :- Smt. Shiv Kumari Devi & Others Respondent :- State Of U.P. & Another Petitioner Counsel :- Krishna Kumar Chaurasia Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard the learned counsel for the revisionists and the learned A.G.A. This application has been filed with a prayer to quash the order dated 2.6.2010 passed by the learned Judicial Magistrate, Court No. 11, Mirzapur whereby the discharge application in case no. 1097 of 2008 P.S. Lalganj district Mirzapur under sections 467,468,471 I.P.C. has been rejected.
From the perusal of the record it appears that the learned magistrate concerned has not committed any error in passing the impugned order because the allegation made against the revisionists are prima facie disclosing the commission of the offence punishable under sections 467,468,471 I.P.C. There is no illegality in the order, therefore, the prayer for quashing the same is refused.
However, it is directed that in case the revisionists appear before the court concerned within 30 days from today and applies for bail, the same shall be heard and disposed of on the same day by the courts below. With this direction this revision is finally disposed of. Order Date :- 18.6.2010 N.A.