- (1.) Heard learned counsel for the revisionist and learned A.G.A. for the State.
(2.) Learned counsel for the opposite party no.2 did not appear even in the revised call though the date of hearing i.e. 4.7.2013 was fixed on 2.7.2013 at the joint request of learned counsel for both the parties.
(3.) The instant revision has been filed by the accused revisionist against the order dated 14.3.2013 passed by Chief Judicial Magistrate, Bareilly in Criminal Case No.5803 of 2008 State Vs. Devendra Kumar Middha arising out of case crime no.913 of 2008 under sections 420, 467, 468 IPC, Police Station Izzatnagar, District Bareilly, whereby prayer for discharge made by revisionist was rejected.;