BHARAT SINGH KUSHAWAHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ajay Sengar, learned counsel for the revisionist, Sri Subhash Gosain, Advocate, holding brief of Sri Gaurav Singh Tomar, learned counsel for the opposite party no. 2 and learned A.G.A. for the State.

(2.) This criminal revision has been filed against impugned order dtd. 22/3/2023 passed by Chief Judicial Magistrate, Jalaun at Orai in Criminal Misc. Case No. 19 of 2023 (Bharat Singh Kushwaha Vs. Smt. Vijay Lakshmi @ Bulbul), Police Station- Kotwali Orai, District- Jalaun.

(3.) By the impugned order, learned Magistrate rejected the application us 156 (3) Cr.P.C. filed by the revisionist.