- (1.) B. K. Rathi, J. Heard Sri S. P. Singh, learned counsel for the applicants and A. G. A.
(2.) THIS is a revision under Sections 397/401, Cr. P. C. against the order dated 22-5-99 passed by the Chief Judicial Magistrate, Kanpur Dehat in Session Trial No. 1988of 1999. The facts giving rise to this revision are as follows: A F. I. R. was lodged on 2-10-94 for the offence under Sections 279 and 304-A, I. P. C. The charge-sheet was submitted by the police for the above offences against Ram Babu. In the meantime a request was made by the complainant that murder of Chhotey Lal was committed and it is not a case of negligent driving. Therefore, a case under Section 302, I. P. C. is made out. The investigation may be given to C. B. C. I. D. . C. B. C. I. D. found implication of both the applicants. On the request of C. B. C. I. D. the learned Magistrate issued the proceed ings under Sections 82-83, Cr. P. C. against the applicants.
(3.) THE applicants filed objections before the Chief Judicial Magistrate alleg ing that the investigation by the C. B. C. I. D. is illegal. That contention was not ac cepted by the learned Magistrate and he refused to cancel the proceedings under Sections 82 and 83 against the applicants. Aggrieved by that order, the present revision has been preferred. I do not find any illegality in the order.;