- (1.) Heard learned counsel for the revisionists, learned AGA and perused the record.
(2.) No notice is issued to the private opposite party no. 2 in view of the order proposed to be passed today. However, liberty is reserved for private opposite party to apply for variation or modification of this order, if he feels so aggrieved.
(3.) The revisionists, Mahesh and one other have preferred this criminal revision against the order dated 27.7.2016 passed by the Additional Sessions Judge, (F.T.C.) Court No.3, Bulandshahr in S.T. No. 491 of 2015 under Sections 498A, 304B IPC and 3/4 D.P. Act arising in Case Crime No. 742 of 2015 under Sections 498A, 304B IPC and 3/4 D.P. Act, P.S. Chhatari, District Bulandshahr whereby the learned Judge rejected the application no. 48B under Section 311 Cr.P.C. moved by the revisionist-accused.;