Ritu Raj Awasthi, J. - (1.) Heard Mr. Rishad Murtaza, learned counsel for the applicants as well as learned Additional Government Advocate on behalf of the State.
(2.) Since only a trivial question of law is involved in this petition, as such, with the consent of parties' counsel the case has been finally heard and is being decided.
(3.) It is submitted by learned counsel for the applicant that by impugned order dated 17.1.2007 passed by Additional Chief Judicial Magistrate-I, Sitapur in Case No.118 of 2007 arising out of Crime No.358 of 2005, under Sections 498-A, 323, 504, 313 IPC read with Section 3/4 Dowry Prohibition Act learned court below has directed the case to be registered as state case which is not permissible under the law.;