NETRA PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Yogendra Kumar Srivastava learned counsel for the petitioner and learned A.G.A.

(2.) This petition is filed against the order dated 8.8.2003 passed by the learned Judicial Magistrate, Hathras, whereby the final report No. 82 of 2002 dated 29.11.2002 submitted by the I.O. was accepted and the protest petition filed by the petitioner was rejected and the order dated 11.2.2005 passed by the learned Additional Sessions Judge, Fast Track Court No. 1, Hathras in Criminal Revision No. 103 of 2003, whereby the revision filed by the petitioner was dismissed.

(3.) It is contended by learned counsel for the petitioner that the petitioner moved an application under Section 156(3) Cr. P. C., which was allowed by the Judicial Magistrate, Hathras on 10.10.202. In pursuance of that order the F.I.R. was registered at the police station concerned and the matter was investigated by the police. Thereafter, the I.O. submitted final report. The petitioner filed protest petition against that final report. The protest petition filed by the petitioner was rejected and final report submitted by the I.O. was accepted. Against that order the petitioner filed criminal revision. The same was dismissed on 11.2.2005.