LALARAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Deepak Kumar Verma, learned counsel for the revisionist/applicant Sri Pankaj Saxena, learned AGA appearing for the State and perused the material brought on record.

(2.) This Criminal Revision under Section 397/401 of Criminal Procedure Code (Cr.P.C.) has been filed challenging the order dated 26.08.2020, passed by learned Judicial Magistrate, Ist Kanpur Dehat, in Misc. Case No.743 of 2020 (Lalaram Vs. Ram Kishan and Others), under Section 156(3) Cr.P.C., Police Station Rasoolabad, District kanpur Dehat. Further prayer is for a direction to the court below to issue direction to the concerned police station for registration of first information report in pursuance of the Misc. Case No.743 of 2020 (Lalaram Vs. Ram Kishan and Others), under Section 156(3) Cr.P.C., Police Station Rasoolabad, District kanpur Dehat, under suitable section and submit report under Section 173(2) Cr.P.C. before the court concerned.

(3.) Considering nature of the order under challenge, as well as the order proposed to be passed and as purely legal question is involved and keeping this revision pending would serve no fruitful purpose as well as keeping in view that at this stage, the proposed accused-private respondents have no right to be heard, the notice to the private respondents is dispensed with.