- (1.) I have heard Shri Anoop Trivedi, learned Counsel for the revisionist, Shri Devendra Dahma learned Counsel appearing for Respondent No. 2 and learned A.G.A. for Respondent No. 1 on this revision at length and perused the record.
(2.) This revision was reserved for judgment. Now I proceed to decide this revision through this judgment.
(3.) This revision has been filed against the order dated 18.3.2008 passed by Chief Judicial Magistrate Aligarh in Criminal Case No. 2081 of 2008, State v. Mohd. Shamshad and Anr. whereunder the cognizance was taken and the revisionists were summoned to face trial under Sections 420, 471 and 506, I.P.C.;