NAHNI Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised.

(2.) None present on behalf of revisionists. However, learned AGA is present.

(3.) The instant revision has been filed for setting aside the impugned order dtd. 3/11/2023 passed by learned Additional Chief Judicial Magistrate, Hathras in Case No. 416/12 of 2023 (Manju Vs. Nahni and others), whereby learned Magistrate issuing a direction under Sec. 156(3) Cr.P.C. to the police to register an FIR and to investigate the same.