T.P.Garg - (1.) HEARD Sri G. R. Jain, learned counsel for the revisionist/petitioner and the learned A.G.A. for the State. Learned counsel for both the parties agree that this petition be disposed of at the stage of admission itself.
(2.) FROM the facts of the case it appears that in case Crime No. nil of 1996 under Sections 467, 468 and 506, I.P.C., P.S. Fatehgarh, Jadunath Singh, opposite party No. 3, filed an application dated 19.2.1997 In the court of Sessions Judge, Farrukhabad wherein it was contended that under the orders of the Chief Judicial Magistrate, Farrukhabad, dated 6.7.1996 under Section 156 (3), Cr. P.C. the police of Police Station, Fatehgarh was threatening to arrest him. It was, therefore, prayed that the operation of the aforesaid order of the Chief Judicial Magistrate, made in complaint case Raghubir Singh v. Jadunath Singh be stayed and the police be directed not to arrest him on the basis of the aforesaid order. The learned 1st Addl. Sessions Judge, Farrukhabad, passed the following order on the stay application on 24.2.1997 : "Allowed, till the disposal of the revision." From the record it appears that Raghubir Singh, petitioner filed another application on 28.2.1997 wherein it was prayed that the investigation of the aforesaid case may continue. The learned Addl. Sessions Judge, vide order dated 28.2.1997 rejected the same. Raghubir Singh, feeling aggrieved from the aforesaid order, has come to this Court praying that the same be quashed.
(3.) HEARD the learned counsel for the parties. It is the admitted case of the parties that the revision against the order of the Chief Judicial Magistrate dated 6.7.1996 passed under Section 156 (3), Cr. P.C. is still pending before the learned Ist Addl. Sessions Judge. Under the circumstances, it is hereby directed that the learned Ist Addl. Sessions Judge, opposite party No. 2, shall take up the aforesaid criminal revision pending before him within a period of three months from the day a certified copy of this order is produced before him and after hearing the parties or their learned counsel shall finally pass appropriate orders thereon. With the aforesaid direction, this revision/petition stands disposed of.;