Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicant and learned A.G.A. for the State.
(2.) THE present application under Section Cr.P.C. has been filed for quashing the order dated 28.05.2010 passed by learned VIIth Additional District Judge, District Fatehpur in Criminal Revision No. 25 of 2010, whereby the applicant has been directed to implead the accused -persons as opposite parties in Criminal Revision No. 25 of 2001. It is contended by learned Counsel for the applicant that the application under Section Cr.P.C. filed by the applicant has been rejected by learned Chief Judicial Magistrate, District Fatehpur against which, the applicant filed a Criminal Revision before the learned Revisional Court and the learned Revisional Court passed the order impugned directing the applicant to implead the proposed accused -persons as necessary party. Learned Counsel for the applicant has further contended that as no cause of action against the accused -persons arose, therefore, they were not impleaded as opposite parties in the criminal revision. Learned Counsel for the applicant has relied upon a Judgment of this Court reported in, 2010 (1) JIC 891 (All) Mangalsen @ Mangal v. State of U.P. and Anr. in support of his contention.
(3.) LEARNED A.G.A. does not dispute the aforesaid contention of learned Counsel for the applicant.;