MAHBOOB Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Kashif Gilani, learned counsel for the applicant and the learned A.G.A. for the State.

(2.) This application under Section 482 Cr. P. C. has been filed challenging the order dated 8th April, 2019 passed by the Additional Chief Judicial Magistrate, Court No.2, Rampur as well as the order dated 1st July, 2019 passed by the Sessions Judge, Rampur in Criminal Revision No. 59 of 2019. The applicant also seeks for a direction upon the concerned Magistrate to direct the Police for investigation of the matter on the basis of allegations made in the application of the applicant.

(3.) By means of the order dated 8th April, 2019, the Court below treated the application under section 156 (3) Cr.P.C. filed by the applicant as a complaint and did not direct the Station House Officer of the concerned Police Station to register the First Information Report against the accused persons. By means of the order dated 1st July, 2019 passed by the District and Sessions Judge, Rampur, the revision filed by the applicant against the order dated 8th April, 2019 has been rejected.