RAJENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Srijan Pandey and Sri Jitendra Kumar Singh, learned counsels appearing for the revisionist, learned Additional Government Advocate appearing for the State and Sri I.K. Chaturvedi, learned Senior Advocate assisted by Sri Saurabh Chaturvedi, learned counsel appearing for Opposite Parties No. 2 to 4.

(2.) The instant criminal revision has been filed under Sec. 397 Cr.P.C. read with Sec. 401 Cr.P.C. challenging therein, the order dtd. 11/3/2024 passed by the learned Special Judge (Dacoity Affected Area Act)/Additional Sessions Judge, Banda in Criminal Misc. Case No. 71 of 2024 (Rajendra Singh Vs. Vinod Singh and Others) whereby, the application filed by the revisionist, under Sec. 156 (3) Cr.P.C. for a direction to the police to register the First Information Report, had been rejected.

(3.) Facts of the case, in brief, are that brother of the revisionist i.e. Virendra Singh and his wife were found dead in their house in the morning of 7/11/2023. The revisionist informed the police of the Police Station Pailani, District Banda that his sister, Krishna Devi, his cousin, Vinod Singh and one Sanjay Singh have administered poison to his brother and wife of his brother, which had resulted into their death. The police did not register the First Information Report, however the police sent the dead-bodies for post-mortem. In the post-mortem report, it is mentioned that the cause of death could not be ascertained and therefore viscera had been preserved.