- (1.) This revision has been listed in the daily cause list under the heading "group of cases likely to be infructuous (without objection)."
(2.) This criminal revision has been preferred by revisionist against the judgement/order dated 17.6.2006 passed by Additional Sessions Judge/F.T.C. Ist Orai at Jalaun in Criminal Revision No. 128 of 2006 (Smt. Ram Dulari vs. State of U.P. and others) whereby the order dated 21.3.2006 passed by learned Magistrate rejecting the application under section 156(3) Cr.P.C. has been set aside and the case has been remanded with a direction to decide the application under Section 156(3) Cr.P.C. afresh according to law.
(3.) As per factual matrix of the case, an application under Section 156(3) Cr.P.C. was moved by the respondent no. 2, Smt. Ram Dulari alleging that her relative Lala Ram came to her house and told that one Advocate Mr. Lalla Munna @ Raja Radha Mohan Srivastava is preparing pension papers. On this pretext, she along with Lala Ram and Dinesh Chandra Agrawal came to the Tehsil where after obtaining her photo, her right thumb impression got affixed on paper. After some time she came to know that a Will was prepared by imposting her as Smt. Phulle Rani @ Prema Devi.;