SHIVNARAYAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri S. Sengar, learned counsel for the revisionist, Sri Vijay Singh Rathore, learned counsel for the opposite party nos. 2, 3, 4, 6, 8 and learned A.G.A. for the State.

(2.) This revision has been instituted against the impugned order dtd. 4/2/2023 passed by Additional Sessions Judge/Special Judge (D.A.A.), Jalaun at Orai in Complaint Case No. 32 of 2022 (Shiv Narayana Vs. Lallu and Others), Police Station- Kotwali Orai, District- Jalaun.

(3.) By the impugned order, the trial court had dismissed the complaint filed by the revisionist u/s 203 Cr.P.C.