RAKESH KUMAR AWASTHI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Bal Ram Gupta, learned counsel for the petitioners and Sri Pankaj Saxena, learned Additional Government Advocate-I appearing for the State-respondent.

(2.) The present petition has been filed seeking to assail the order dtd. 12/7/2023 passed by the Metropolitan Magistrate, Court No.9, Kanpur Nagar in Misc. Case No.1124 of 2023 (Syed Tariq Umar Vs. Rakesh Kumar Awasthi and others), whereby the final report submitted by the police has been rejected and a direction has been issued for further investigation.

(3.) The principal ground urged to assail the aforesaid order is that no protest petition was filed by the informant before the concerned Magistrate and despite the same, the order impugned has been passed.