RAJENDRA SINGH & OTHERS Vs. KALAWATI SINGH

JUDGEMENT

(1.) Heard Sri V.K. Singh, learned Senior Advocate assisted by Ms. Prabha Tandon, learned counsel for revisionists and Sri Umesh Vats, learned counsel for opposite party.

(2.) This criminal revision under Section 397/401 Cr.P.C. has been filed aggrieved by order dated 11.6.2003 passed by CJM, Deoria in Misc. Case No. 527 of 2003 under Section 156(3) of Code of Criminal Procedure(hereinafter referred to as 'Cr.P.C.') directing Incharge Kotwali, Deoria to register First Information Report on the basis of information given by complainant Kalawati Singh and to make investigation in accordance with law.

(3.) In my opinion, this revision is not maintainable.