- (1.) Heard learned counsel for the revisionists, learned counsel appearing for opposite party no.2 and learned AGA.
(2.) This criminal revision has been filed against the order dated 02.02.2010 passed by the Judicial Magistrate I, Court No.17, Jaunpur in Criminal Case No.230 of 2010, under Sections 419, 420, 467, 468 and 471 I.P.C.
(3.) Learned counsel for the revisionists has submitted that while passing the impugned order, the learned Magistrate has not applied his mind and has not assigned any reason to pass the aforesaid order. It has also been submitted that as per the averments of the application under Section 156(3) Cr.P.C., the offences punishable under Sections 419, 420, 467, 468 and 471 I.P.C. are not made out because there is only allegation of constituting an illegal committee. It has also been submitted that opposite party no.2 was Principal of the aforesaid College and the revisionists are the members of the Committee of Management and to pressurize them, the present complaint has been filed.;