(1.) This criminal revision has been filed by Preeti Srivastava challenging the order dated 23.9.2013 passed by Additional Chief Judicial Magistrate, Court No.27, Lucknow by which an application under Section156(3) Cr.P.C. was rejected.
(2.) Heard Sri T. N. Tiwari, learned counsel for the revisionist assisted by Sri Vishnu Kumar Srivastava, learned counsel and Shri Faisal Ahmad Khan, learned AGA for the State.
(3.) Brief facts of the case is essential for this revision is that an application under Section 156(3) Cr.P.C. was moved by Preeti Srivastava before the Court of Additional Chief Judicial Magistrate, Court No.27, Lucknow for directing the police station concerned to register an FIR and for investigating the matter this application was rejected by which Magistrate. Feeling aggrieved this criminal revision has been filed.