- (1.) This criminal revision has been filed by the revisionist with the prayer to set-aside the order dated 27.10.2015 passed by the Additional Chief Judicial Magistrate, Court No.7, Allahabad in criminal case no. 1762 of 2015 under sections 419,420,467,468,471, 406,465,489,193,198,199,200 and 120-B IPC, Police Station - Cantonment, District - Allahabad.
(2.) It appears that an FIR was lodged by the opposite party no.2 against the revisionist and other persons under Sections 419,420,467,468,471,406,465,489,193,198,199,200 and 120-B IPC read with Section 3 of the Prevention of Damage to Public Property Act. The matter was investigated and the Investigation Officer filed charge-sheet. The Additional Chief Judicial Magistrate, Court No.7, Allahabad took the cognizance in the matter and directed for issuance of summons to the revisionist and other persons. Against the said order dated 27.10.2015, the present revision has been filed.
(3.) I have heard Shri G.S. Chaturvedi, learned Senior Counsel assisted by S/Shri Amit Negi and Raman Yadav, learned counsel for the revisionist and Shri Anoop Trivedi, learned counsel for the opposite party no.2 as well as the learned AGA appearing for the State opposite party no.1 and perused the entire record.;