PRADEEP KUMAR SRIVASTAVA,J. - (1.) Heard Sri Jitendra Shanker Pandey and Sri Virendra Singh, learned counsel for the revisionist, Sri Kailash Prakash Pathak, learned counsel for opposite party no. 2 and Sri U.P. Singh, learned A.G.A. for the State.
(2.) Since both the revisions have been filed against the same order and the facts are similar, both the revisions are decided by a common judgment.
(3.) Both the revisions have been filed against the order dated 29.1.2013 passed by Additional Chief Judicial Magistrate, IInd, Ballia in Criminal Case No. 58 of 2013 (State v. Reeta Singh and others), arising out of Crime No. 239 of 2011 by which, learned court below has taken cognizance on the charge sheet filed against the revisionist for the offence under Sections 419, 420, 467, 468, 471, 409 IPC, P.S. Rasra, District Ballia.;