- (1.) LIST is revised. None is present for the opposite parties no. 2 to 8, although they have filed counter affidavit through their counsel Sri A. S. Srivastava. Heard Sri V. K. S. Chandel, learned counsel for the revisionist, learned A. G. A. for the State and perused the material on record.
(2.) CHALLENGE in this revision preferred under Section 397 of the Code of Criminal Procedure (in short, "the Cr. P. C.) is to the judgement and order dated 07. 07. 2007 passed by the Sessions Judge, Basti in criminal revision no. 550 of 2007 (Hukum Ali and others Vs. State of U. P. and another), whereby allowing the revision, order of registration of F. I. R. and investigation has been set-aside.
(3.) THE facts leading to the filing of this revision, in brief, are that an application under Section 156 (3) Cr. P. C. was moved by the revisionist for issuing direction to the S. O. P. S. concerned to investigate the case after lodging the F. I. R. That application was allowed by the Judicial Magistrate, Court No. 13, Basti vide order dated 22. 05. 2007, which was challenged by the accused persons (opposite parties no. 2 to 8 herein) in the Court of Sessions Judge, Basti by means of criminal revision no. 550 of 2007, which has been allowed vide impugned judgement dated 07. 07. 2007, whereby the order dated 22. 05. 2007 passed by the Judicial Magistrate, Basti regarding the registration of the F. I. R. and making investigation has been set-aside.;