PREMSINGH S/O. KHUSHALSHINGH THAKUR Vs. PRABHUDAYAL NATTHULAL JAISWAL

JUDGEMENT

(1.) Heard learned Counsel Shri O.W. Gupta for the applicants and learned Counsel Shri P.V. Navlani for non-applicant No. 1. Admit. Heard finally by consent of learned Counsel for the parties.

(2.) The applicants feel aggrieved by the order passed by the learned Additional Sessions Judge-2, Amravati in Criminal Revision Application No. 122/2007.

(3.) The applicants are accused in Criminal Case No. 30/2000 pending on the file of learned Chief Judicial Magistrate, Amravati. The said case arises out of the investigation in Crime No. 401/99 under Sections 448 and 427 read with Section 34 of the Indian Penal Code. The said crime was registered on the complaint made by non-applicant No. 1 Prabhudayal Jaiswal.