(1.) Heard Sri Akash Chandra Maurya, learned counsel for the applicant, Sri Pankaj Kumar Tripathi, learned Additional Government Advocate for the State and perused the record.
(2.) This application under Sec. 482 CrPC has been moved to quash the order dtd. 12/8/2021 passed by the Additional Chief Judicial Magistrate-I, Kanpur Dehat in Misc. Case No.1319 of 2019 by which the final report in Crime No.476 of 2018, under Ss. 504, 506 and 427 of IPC and under Sec. 4/10 of Indian Forest Act, 1927 sent by Police Station Mangalpur, Kanpur Dehat was allowed and the Criminal Revision No.41 of 2021 (Rashmi Devi Vs. State of U.P. and others) was also dismissed by Additional Sessions Judge/Special Judge (NDPS Act), Court No.7, Kanpur Dehat vide order dtd. 26/9/2022.
(3.) The facts of the case and ground of the application under Sec. 311 CrPC in brief are that the applicant lodged an FIR on 18/12/2018 against opposite party nos.2 to 5 under the aforesaid Sec. in which after investigation, the investigating officer (I.O.) submitted the final report No.45 of 2019 on 14/4/2019 before the concerned Magistrate. According to the applicant the Additional Chief Judicial Magistrate-I, Kanpur Dehat accepted the said final report on 12/8/2021 without assigning any reason. At that time, there were holidays on account of COVID-19, hence the concerned police had not taken any receiving from the applicant with regard to the said final report and self posted signature of the applicant upon the notice was produced before the Court on 30/8/2021. When the applicant enquired, she came to know that the final report had been accepted on 12/8/2021, hence she filed the aforesaid criminal revision which has also been dismissed.