ANSARI Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) The instant revision has been preferred against the order dated 4.9.2009 passed by learned Chief Metropolitan Magistrate, Kanpur Nagar in Case No. 997 of 2009 (Mohd. Ansari Vs. Factory owner) whereby the application moved by the revisionist under Section 156(3) Cr.P.C. praying for registration of F.I.R. and investigation against the accused persons, has been rejected.

(2.) Learned counsel for the revisionist and learned A.G.A are present. No one is present for opposite party no. 2 despite the fact that Sri Sarvesh, Advocate, has filed his Parcha on behalf of opposite party no. 2.

(3.) Learned counsel for the revisionist prays that his revision petition is pending since the year 2009 and has become critically old. He submits that this has wrongly been listed in the category of infructuous cases and prays that the revision be decided on merits after perusing the record.