DEVENDRA PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri N.I. Jafri, Learned Counsel for the applicants and the learned A.G.A. for the Respondent Nos. 1 and perused the record. None is present for the Respondent Nos. 2.

(2.) This is an application under Section 482 Code of Criminal Procedure for quashing the impugned order dated 16.10.2006 passed by the Chief Judicial Magistrate, Allahabad in complaint case Nos. 16758 of 2006, Nanhey Lal Mishra v. Devendra Pratap Singh and Ors.

(3.) It appears that in the case crime Nos. 62305660091, under Sections 147, 148, 149, 323, 504, 506 and 336 Indian Penal Code, P.S. Civil Lines, District Allahabad, the investigating officer submitted a final report, against which the Respondent Nos, 2 filed a protest petition alongwith affidavits. The learned Chief Judicial Magistrate considered the protest petition and the final report and passed the impugned order dated 16.10.2006 rejecting the final report and taking cognizance of the offences and issuing processes against the applicants.