DHARAMVEER SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr. Rajiv Lochan Shukla, learned counsel for the revisionists, Mr Manish Tiwari, learned counsel for the opposite party no. 2 and learned AGA for the State.

(2.) The instant revision is directed against the order dated 15.1.2014 passed by the learned Judicial Magistrate II, Badaun in Miscellaneous Case No. 1566 of 2013 (Dhanpal Vs Dharamveer and others), P.S. Civil Lines, District Budaun, whereby the learned Magistrate rejected the final report submitted by police and summoned the revisionists to face trial under Sections 147, 148, 149, 307, 504, 506 IPC.

(3.) Brief facts giving rise to instant criminal revision are that initially an FIR was lodged on the basis of application under Section 156(3) Cr.P.C. filed by the opposite party no. 2 against the revisionist no. 1 and others under Sections 147,148,149,307,504,506 IPC vide Case Crime No. 231 A of 2013 (State Vs Dharamveer), P.S. Civil Lines, upon which investigation was conducted by the Investigating Officer and after concluding the investigation, the Investigation Officer submitted the final report in the matter on 12.5.2013.