- (1.) Heard learned counsel for the revisionists, learned counsel appearing for opposite party no.2 and perused the record.
(2.) This criminal revision has been filed against order dated 17.8.2010 passed by Additional Chief Judicial Magistrate, Court No.2, Bareilly in Case No.936 of 2010 "State Vs. Gyan Babu and others", by which the cognizance has been taken against the revisionists.
(3.) Learned counsel for the revisionists has submitted that it is purely a civil nature dispute for which the criminal action should not have been taken. It has also been submitted that the revenue authorities have passed relevant orders regarding the mutation of the names on the property in dispute and perusal of the F.I.R. do not constitute any cognizable offence.;