AMMAR KAZIM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr Satish Trivedi, learned Senior Advocate assisted by Mr. Araf Khan and Mr. Lihazur R. Khan, Mr. M.A. Haq, learned counsel for the revisionist and learned AGA for the State.

(2.) This criminal revision has been preferred against the order dated 26.02.2015 passed by the Civil Judge (Senior Division)/Additional Chief Judicial Magistrate, Kaushambi in Criminal Case No. 2672 of 2014 (State of UP vs Mohd. Iqbal Mahmood Qazim and another) arising out of Case Crime No. 25 of 2013, under sections 120-B and 506 IPC in reference and context to sections 419, 420, 467, 468, 471 IPC, PS Manjhanpur, district Kaushambi, dismissing the discharge application dated 05.12.2014 of the revisionist holding that charges be framed.

(3.) The case in brief is that an FIR was lodged by means of an application under section 156(3) Cr.P.C. by the complainant on the basis of which investigation began. After investigation, the Investigating Officer submitted a final report in the matter.