Bala Krishna Narayana, J. - (1.) LEARNED Counsel for the revisionists and learned A.G.A. for the State.
(2.) THIS application in revision is directed against the order dated 20.01.2011 passed by C.M.M. Kanpur Nagar in Case No. 12030 of 2010 (State v. Ajay Kumar Sahu and others) by which the discharge application filed by the revisionists before him has been rejected. Learned Counsel for the revisionists submitted that from the submissions made on behalf of the revisionists, it was established that the revisionists have not committed any offence yet the Court below illegally refused to discharge the revisionists.
(3.) AFTER having examined the submissions advanced by the learned Counsel for the revisionists and perused the impugned order as well as other materials brought on record, I find that learned Magistrate after considering the respective submissions of the parties and the material collected during investigation came to the conclusion that there were sufficient grounds for proceedings against the revisionists under Sections 406, 420, 467, 468, 471, 120B, 504, 506 I.P.C and the defence evidence of the revisionists was not liable to be considered at the stage of discharge.;