RAJ KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AGA for the State.

(2.) This writ petition has been filed with a prayer to issue a writ, order or direction in the nature of certiorari to quash the order dated 1.6.2011 passed by the Chief Judicial Magistrate, Court No. 17, Deoria in Case No. 214 of 2011, Raj Kumar v. Samodh and others, under Section 304B, 201 IPC, P.S. Rudrapur, District-Deoria and also to issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to act in accordance with law as settled by the Apex Court in the case of Sakiri Vasu v. State of U. P. and others,2008 60 ACC 689.

(3.) The petitioner is the complainant in Crime No. 314 of 2011, under Sections 498A, 304B, 201 IPC and 3/4 D.P. Act, P.S. Rudrapur, District- Deoria.