BHARAT SINGH NEGI Vs. NARENDRA SINGH

JUDGEMENT

(1.) APPLICATION under Section 156(3) Cr.P.C. was dismissed by learned Addl. Chief Judicial Magistrate, Kotdwar. Aggrieved against the same, the complainant (applicant herein) filed a criminal revision, which was also dismissed vide order dated 19.05.2014. Still aggrieved against the same, present application under Section 482 of Cr.P.C. has been filed by the applicant.

(2.) THE applicant, by means of present application / petition under Section 482 of Cr.P.C., seek to quash the cognizance order dated 13.08.2013, passed by Addl. C.J.M., Kotdwar, in criminal case no. 66 of 2013, as also the order dated 19.05.2014, passed by Addl. Sessions Judge, Kotdwar, in criminal revision no. 36 of 2013. A prayer has also been made that present application be allowed and Station House Officer, police station, Kotdwar be directed to lodge FIR against respondent nos. 1 to 6.

(3.) LEARNED counsel for the applicant has confined his prayer only to the extent that the applicant be permitted to file a criminal complaint case against the respondents, as per law, without being prejudiced with the observations made either by the trial court or the revisional court in their respective judgments.