- (1.) Both the aforesaid criminal revisions have been filed against the order dated 2.1.2010 passed by the Chief Judicial Magistrate, Mathura in Criminal Case No. 4613 of 2007 (State v. Baldev Prasad) under Sections 406, 420, 467, 468, 465, 471 and 120-B IPC Police Station Kotwali District Mathura whereby the Chief Judicial Magistrate Mathura has taken cognizance against the revisionist. I have heard counsel for the parties. Learned counsel for the revisionists submits that on the basis of the order passed under Section 156(3) Cr.P.C. the case against one Baldev Prasad Agrawal and the revisionists was registered at Kotwali, Mathura being crime No. 402 of 2007.
(2.) The police after investigation submitted the charge-sheet only against Baldev Prasad as in the opinion of the investigating officer no offence was made out against the revisionists.
(3.) The Chief Judicial Magistrate took cognizance of the offence and issued process against Baldev Prasad. When he appeared, he filed a criminal revision No. 306 of 2008 before the Sessions Judge which was transferred to the Court of Additional Sessions Judge Court No. -1, Mathura and was dismissed on 22.4.2009.;