(1.) Heard Shri S. M. Faraz I. Kazmi, the learned counsel for the applicant as well as Shri Sandeep Kumar Srivastava, the learned A.G.A. for the State and perused the record.
(2.) The present application under Sec. 482 Cr.P.C. has been filed for setting aside the order dtd. 5/3/2024 passed by learned Additional Sessions Judge (F.T.C.), Bareilly in Criminal Misc. Case No. 414/2023-1190/2023 (Aman Sinha Vs. Ankit Tandan and others), whereby criminal revision preferred by the applicant has been dismissed in default.
(3.) Learned counsel for the applicant submits that initially applicant had moved an application under Sec. 156(3) Cr.P.C. against the opposite party Nos. 2 to 5 herein, which was rejected vide order dtd. 7/7/2023 passed by learned Chief Judicial Magistrate, Bareilly in Misc. Application No. 935 of 2022 and against which order the applicant preferred criminal revision challenging the order dtd. 7/7/2023 but the said revision has been dismissed in default by the impugned order herein.