RAM SARAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist, learned A.G.A for the State and perused the record.

(2.) The instant criminal revision has been filed by the revisionist for setting aside order dtd. 25/4/2022 passed by learned Chief Judicial Magistrate, Bahraich, in Misc. Criminal Case No.4050/12/2021, Ram Saran vs. Ayushman and another, Application u/s 156(3) Cr.P.C., Police Station Kaisarganj, District Bahraich.

(3.) Brief facts are that the applicant moved an application under Sec. 156 (3) Cr.P.C. for registration and investigation of the case which was heard and learned Magistrate vide order dtd. 25/4/2022 treated the same as complaint case and fixed the date 26/5/2022 for recording the statement u/s 200 Cr.P.C.