ARVIND MISHRA, J. - (1.) Heard Sri Amit Daga, learned counsel for the revisionists, Sri Vikrant Rana, learned counsel for opposite party no.2, Sri Saghir Ahmad, learned AGA for the State and perused the material available on record.
(2.) The instant revision has been directed against the order dated 10.12.2010 passed by Special Chief Judicial Magistrate, Meerut, in Criminal Case No.302 of 2009 State Vs. Jyotsana and others, arising out of Case Crime No.439 of 2008 under Sections 420, 406, 506 IPC, Police Station Lal Kurti, District Meerut.
(3.) Precisely, facts of this case are that on the written application, the informant-opposite party no.2 lodged the first information report against the revisionists at Case Crime No.439 of 2008 under Sections 420, 406, 506 IPC, Police Station Lal Kurti, District Meerut. The matter was duly investigated into by the Investigating Officer concerned who filed charge sheet dated 21.12.2008 under Sections 420, 406, 506 IPC.;