RAJKUMAR KAPOOR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sunil Kumar Tiwari, learned counsel for the applicant and learned AGA appearing for the State and perused the material brought on record.

(2.) This application/petition under Section 482 Code of Criminal Procedure (Cr.P.C.) has been filed challenging the order dated 28.08.2020, passed by learned Additional Civil Judge (Senior Division), Meeerut, in Case No.43/11 of 2020(Rajkumar Vs. Ashok Kapoor and others), and for a direction to the court below to reconsider the application of the applicant under Section 156(3) Cr.P.C. and register the FIR against the opposite party nos. 2 to 6.

(3.) Briefly stated facts of the case as per the application/petition are that there is some property dispute between the applicant and opposite party nos. 2 to 8. According to the applicant the opposite party nos. 2 to 6 have made forged sale deed of the property in question. In this respect the applicant has moved an application before the concerned police station as well as the SSP concerned, to lodge the FIR against the opposite party nos.2 to 6, but when they did nothing, then the applicant moved an application under Section 156(3) Cr.P.C. in the court of learned Additional Civil Judge (Senior Division), Meerut, which was treated as complaint case, with direction to the applicant for recording of his statement under Section 200 Cr.P.C., by order dated 28.08.2020, which is under challenge in the present application under Section 482 Cr.P.C.