KAMLESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sanjay Kumar Tiwari, Advocate, holding brief of Sri Gireesh Chandra Dwivedi, learned counsel for the revisionist, Sri Puneet Kumar Verma, learned counsel for the opposite party nos. 2 to 6 and learned A.G.A. for the State.

(2.) By means of this instant criminal revision, the revisionist has assailed the judgement and order dtd. 27/9/2022 passed by learned Chief Judicial Magistrate, Firozabad in Misc. Case No. 2128 of 2022 (Smt. Kamlesh Vs. Yogendra and Others) u/s 156 (3) Cr.P.C., Police Station- Sirsaganj, District- Firozabad.

(3.) By the impugned order, the learned Magistrate has dismissed the application u/s 156 (3) Cr.P.C. filed by the revisionist.