UMRAO SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Applicant, Umrao Singh son of (Late) Buddha Singh has approached this Court in the instant Application u/s 482 Cr.P.C.(herein after referred to as the code), being aggrieved by the order, dated 12.1.2010, passed by Chief Judicial Magistrate, J.P. Nagar, in Complaint Case No.4187 of 2007, Umrao vs. Akil and others, under sections 302 and 452 I.P.C., P.S. Saidangali, district J.P. Nagar, by which order Chief Judicial Magistrate has dismissed the complaint of the applicant Umrao Singh u/s 203 of the code.

(2.) In this Application, notices were served on private respondents no. 2 to 5 and they have filed a counter affidavit through Shri Rajeshwar Singh, advocate.

(3.) I have heard Shri P.C. Srivastava, learned counsel for the applicant, Shri Rajeshwar Singh, learned counsel for the respondent accused no. 2 to 5 and Sri Patanjali Misra, learned AGA for respondent No.1 State. Notice served on Shri B.R. Singh, another learned counsel for respondent No. 2to 5, was tendered in court today, which is taken on record and shall form the part of the record.