PREM DAS Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Ram Jatan Yadav, learned counsel for the petitioner and Ms. Sushma Soni, learned Additional Government Advocate appearing for the State-Respondents.

(2.) The present petition under Article 227 of the Constitution of India has been filed principally for the following prayers:

(3.) The records of the case indicate that upon an application dtd. 4/2/2019 under sec. 156(3) of the Code of Criminal Procedure, 19731, the Additional Chief Judicial Magistrate, Court No. 6 Agra by means of an order dtd. 31/5/2019 has treated the same as a complaint and directed it to be registered as complaint case.