ABHAY MANOHAR SAPRE, J - (1.) Leave granted.
(2.) This appeal is directed against the final judgment and order dated 09.12.2016 passed by the High Court of Judicature at Allahabad in Criminal Revision No. 2870 of 2009 whereby the High Court dismissed the said revision ex parte filed by the appellants herein.
(3.) The appeal involves a short point as is clear from the facts stated infra.;