- (1.) AN application under Section 156 (3) Cr. P. C of Opposite party No. 2 Siya Ram Sonker was allowed by the Chief Judicial Magistrate, Varanasi against the accused-revisionists.
(2.) THE revisionists approached the hon'ble High Court in Criminal Revision (No. 779 of 2006 ). The Hon'ble High Court vide order dated 15. 2. 2006 directed stay of the arrest of the revisionists while the Investigation to continue.
(3.) THEREAFTER, revisionist (accused) gave an application (Annexure 3) supported with an affidavit (Annexure 3a) before the magistrate (A. C. J. M.-II), Varanasi in which they mentioned, that the proceedings, have been stayed and also annexed the copy of the order of the High Court. The Magistrate on 2. 3. 2006 (Annexure 4) sent the order of High court to Station House Officer, P. S. Sarnath district Varanasi for compliance.;