RAM PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) CASE was called out in the revised list. None appeared on behalf of the revisionist to press this revision. From the order-sheet of the case, it is apparent that this revision came up as a fresh matter on 29.1.2009 before this Court and it was ordered to be listed after two months. Thereafter it has come up today for admission after a lapse of three and half years but no one is present on behalf of the revisionist to press this revision in the revised list. Hence, this Court has no other option but to proceed to hear the matter for admission as it cannot be allowed to linger on for an indefinite period.

(2.) HEARD learned A.G.A. for the State and perused the judgment and order impugned herein.

(3.) THE prosecution case in brief is that the informant Ram Pal Singh had moved an application under Section 156 (3) Cr.P.C. before the C.J.M. Muzaffarnagar with a prayer that the Station Officer concerned be directed to register a First Information Report and investigate the same on the basis of which the learned magistrate appears to have ordered for registration of the F.I.R. The prosecution case as set out by the informant is that his son Pramod aged about 21 years used to live at his sister's place in village Shiv Nagar. The cousin sister of accused Nandu (Bhanji), namely, Km. Rekha D/o Dharampal resident of village Chandheri used to live there and an illicit relationship between Pramod and Km. Rekha developed. When their family members came to know about the said relationship between the two then the informant Ram Pal Singh brought his son to his village Dudheri and the family members of Km. Rekha took her to their village Chandheri. After two months, in a preplanned manner accused Nandu along with accused Dharampal on the false pretext got a phone call made by Km. Rekha to Pramod calling him to her village Chandheri. On receiving the said call, Pramod left his house for village Chandheri on the same very day. While Pramod was going to village Chandheri accused Nandu met him at Mansoorpur Bus Stand and took him on the pretext that he would get him married with Km. Rekha. While Pramod was going with accused Nandu, he was seen by one Sant Lal son of Jagdish and also by one Dharam Singh son of Chotey residents of village Qasba Burhana. The informant after waiting for several days for the return of his son went to village Chandheri to enquire about Pramod where the accused Dharamapal and his family members started abusing the informant who was accompanied with other persons and was further threatened that if he came again, he would be done to death. The informant kept on searching his son but when he could not come to know about his whereabouts, he went to police station Budhana and gave an application in this regard but when no action was taken by the police, he gave an application on 16.7.2005 to the S.S.P. but no F.I.R. was lodged. The informant suspected that his son was abducted by the accused persons and also done to death.