D.C.Srivastava - (1.) HEARD the learned counsel for the revisionists and the learned A. G. A. This revision is being finally disposed of at the admission stage.
(2.) THIS revision has been filed against the order dated 4.12.1992, through which on receipt of charge-sheet from the police, the learned Chief Judicial Magistrate. Fatehpur summoned the revisionists. The contention that the impugned order is mechanical order without application of mind. However, it is not proper at this stage to decide those objections. On the other hand, the proper course is to direct that the revisionists shall appear before the learned Chief Judicial Magistrate, Fatehpur and may file objections to the summoning order and those objections shall be heard and decided by the learned Magistrate In accordance with law. With these observations revision is finally disposed of.
(3.) CERTIFIED copy of this order be furnished to the revisionists on payment of usual charges within three days.;