- (1.) This revision has been filed against the order dated 19.09.2019 passed by Additional Civil Judge (Senior Division), Baghpat in Case No. 3533 of 2017 (State Vs. Rampal), arising out of Case Crime No. 08 of 2016, under Sections 420 , 406 I.P.C., P.S. Doghat, District Baghpat, whereby the application filed u/s 245(2) Cr. P.C. has been rejected.
(2.) Heard learned counsel for the revisionist as well as learned A.G.A. for the State.
(3.) Entire record has been perused.;