LAWS(ALL)-2006-11-69

VISHWANATH Vs. STATE OF U P

Decided On November 10, 2006
VISHWANATH Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) VINOD Prasad, J. Heard the learned Counsel for the applicant and the learned AGA in opposition.

(2.) AN application under Section 156 (3) Cr. P. C was filed by the respondent Rani Devi before Special Judge (DAA) Kanpur Dehat which was registered as Misc. Case No. 92/12/ 06. The allegations in that application, in thumb nail description, were that the husband of the applicant Rani Devi was abducted by the revisionists and since then he was not traceable. Since after the said abduction her two relatives (Jeth) broke open the locks of her house and looted her belongings. The Special Judge (DAA) found that the cognizable offence is disclosed and hence he ordered, under Section 156 (3) Cr. P. C. to the police to register and investigate the offences disclosed by his impugned order dated 11-10-2006 which order has been challenged in this revision by the malefactors.

(3.) THIS revision is, therefore, meritless and is hereby dismissed. Let a copy of this order be sent to the trial Court concerned within two days. Revision dismissed. .