MANSUR ALI 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 application u/s 482 Cr.P.C. has been filed by the applicant for quashing the impugned order dtd. 16/10/2020 passed by Chief Judicial Magistrate, Gonda in Criminal Misc. Case No.1890/2020, Yusuf Ali vs. Inayat Ali and others in application under Sec. 156(3) Cr.P.C.

(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. 16/10/2020 treated the same as complaint case and fixed the date 18/11/2020 for recording the statement u/s 200 Cr.P.C.