Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been filed against the order dated 07.01.2017 passed by the Additional District and Sessions Judge, Court No.8, District-Agra in Criminal Revision No.113 of 2015 (Shankar Singh vs. State of U.P. and others), whereby the order dated 27.04.2015 passed by the Additional Chief Judicial Magistrate, Court No.8, Agra u/s 245(2) Cr.P.C. in respect of Case No.23 of 2013 (Shankar Singh vs. Vinod Kumar Bhagnagar and others) u/s 420, 467, 468, 471, 406, 120-B I.P.C. has been set aside and aforesaid criminal revision has been allowed.
(2.) Heard applicants' counsel as well as learned A.G.A.
(3.) Entire record has been perused.;