STATE Vs. OMBIR

JUDGEMENT

(1.) The present revision petition has been directed against the order dated 20.03.2018 passed by the Addl. Sessions Judge in SC No. 19/2018 whereby the respondents were discharged under Section 308 IPC.

(2.) Briefly, the facts as noted in the impugned order are:

(3.) The report of the incident was lodged with the police through a telephonic call made by the complainant. A PCR van reached the spot and took the complainant to Dr. Hedgewar Aarogya Sansthan where he was medically treated and his MLC was prepared. Though, IO from P.S. Anand Vihar collected the MLC but no FIR was registered.