- (1.) VINOD Prasad, J. List of unlisted cases is revised.
(2.) SRI T. N. Tiwari learned Counsel for the respondent No. 2 is present and SRI R. M. Tripathi, learned Counsel for the applicant is not present. Sri T. N. Tiwari has filed this recall application on the ground that on the earlier occasion the applicants filed Criminal Revision No. 544 of 2006, in this Court, which was finally decided by Hon'ble V. K. Chaturvedi, J. on 2-2-2006. By concealment of the said fact that an order was passed on 14-2-2006 in the aforesaid criminal revision and without disclosing the fact of the filing of the earlier revision in this Court an order has been obtained by the applicants in the aforesaid Criminal Misc. Application under Section 482 Cr. P. C. from this bench. Along with this recall application the respondent has appended the copy of the order passed by Hon'ble V. K. Chaturvedi, J. on 2-2-2006 in the aforementioned criminal revision. I have perused the order dated 2-2-2006, passed by Hon'ble V. K. Chaturvedi, J. It has been observed by his Lordship that complaint discloses prima-facie case and there was no reason to quash the same. The aforesaid order was not appended alongwith the Criminal Misc. Application 1666/06 filed by the present applicants Chhannu Lal Maurya, Dheera Maurya, Girja Shankar Maurya and Anil Kumar Maurya (Minor ). In the aforesaid Criminal Revision challenge was made to the summoning order of the applicants in the same complaint case No. 2243 of 2005 under Section 406 IPC and 3/4 of D. P. Act pending before Judicial Magistrate, Varanasi which was challenged in the above Criminal Misc. Application No. 1666 of 2006. Since the order dated 14-2- 2006 has been obtained from this Court by concealment of the earlier order passed by Hon'ble V. K. Chaturvedi, J. in the aforesaid revision, therefore, the applicants are guilty of prevarication with suggestio-falsi and hence the stay order dated 14-2-2006 granted by this Court in Criminal Misc. Application No. 1666 of 2006 , Chhannu Lal Maurya & Ors. v. State of U. P. & Anr. , is hereby recalled. The Criminal Misc. Application No. 1666/06, Channu Lal Maurya & Ors. v. State of U. P. & Anr. , is dismissed because of suppressio vari and prevarication with imposition of cost of Rs. 20,000/- on the four applicants. The amount of cost shall be realized from the aforesaid applicants Channu Lal Maurya, Dheera Maurya, Girja Shankar Maurya and Anil Kumar Maurya (Minor) within a period of one month from today by issuing a warrant of realization by CJM, Varanasi.
(3.) IF the aforesaid four applicants fail to comply with this order, the Chief Judicial Magistrate, Varanasi is directed to issue non-bailable warrant against them and send them to jail by lodging an FIR against them for offences under Sections 420, 406, and 193 IPC and other allied sections. With the aforesaid direction the recall application is allowed and this Criminal Misc. Application No. 1666/06 under Section 482 Crpc is dismissed.;