DINESH SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This C-482 application preferred under Sec. 482 Cr.P.C. has been filed assailing the judgment and the order dtd. 18/5/2022 passed by the learned Fifth Additional Sessions Judge, Haridwar in Criminal Revision No.150 of 2020, Dinesh Sharma vs. State of Uttarakhand and others as well as the order dtd. 19/2/2020 passed by the learned Judicial Magistrate, Haridwar in Miscellaneous Case No.26 of 2020, Dinesh Sharma vs. Shiv Kumar and others, P.S. Kotwali Haridwar, District Haridwar.

(2.) Facts in nutshell are that an application under Sec. 156(3) Cr.P.C. was moved by the applicant before the trial court raising therein the allegations of misappropriation and mismanagement of the subject property. It was also stated that the private respondents had got the order missing passed by the Coordinate Bench of this Court, it was stated that the applicant was threatened of his life and liberty at the hands of private respondents. The applicant tried to lodge the report at the Police Station, but since no action was taken. Hence, he moved the application under Sec. 156(3) Cr.P.C.

(3.) Learned Judicial Magistrate, Haridwar, by its order dtd. 19/2/2020 has refused to accept the application moved by the applicant. Feeling aggrieved, the applicant preferred a revision which was decided by learned Fifth Additional Sessions Judge, Haridwar by its judgment dtd. 18/5/2022, whereby, the said revision was dismissed and the order passed by the trial court was affirmed.