VIRENDRA DHIMAN Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicant seek to quash / set aside the impugned order dated 04.06.2015, passed by Judicial Magistrate, Roorkee, District Haridwar, in Misc. Case no. 116 of 2015, under Section 156(3) Cr.P.C. and judgment & order dated 19.11.2015, passed by II Addl. Sessions Judge, Roorkee, District Haridwar, in Criminal Revision no. 332 of 2015, Virendra Dhiman vs State and another and further, suitable orders be issued for lodging of FIR against the respondent no. 2 under appropriate sections of Indian Penal Code.

(2.) In the instant case, application under Section 156(3) filed by the application was dismissed by the learned Magistrate. Aggrieved against the same, applicant preferred a revision before the Addl. Sessions Judge, who also dismissed the criminal revision. Hence, present application under Section 482 Cr.P.C.

(3.) After arguing the application under Section 482 Cr.P.C. at some length, learned counsel for the applicant confined his prayer only to the extent that the applicant may be permitted to file a criminal complaint case against the wrong doers, in accordance with law, and the Magistrate concerned be directed to proceed with the same, as per law, untrammeled by any of the observations made by the trial court or the revisional court.