MANGROO PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) The applicant being aggrieved by the judgment and order dated 10.06.2015 passed by the Additional Sessions Judge, Court No.3, Sultanpur in Criminal Revision No.187 of 2015 and the order dated 12.02.2015 passed by the Judicial Magistrate, Court No.29, Sultanpur, has filed the present application under section 482 Cr.P.C. for quashing of the aforesaid orders and pass such order or direction which this Court deems fit.

(2.) The brief facts are that the applicant filed a complaint against the opposite parties no.2 to 5 with the allegations that on 06.12.2013 at about 10.00 A.M. the opposite parties no.2 to 4 came at his residence and started pressurizing him not to give evidence in a criminal case. The applicant when refused to accept their request, they started abusing him and tried to assault him but in order to save himself he rushed inside the house. There upon, the opposite parties no.2 to 5 also forcibly entered into the house and assaulted him with kick and fists. They also damaged the house hold articles kept in the house.

(3.) The applicant examined himself before the Magistrate and his statement was recorded under section 200 Cr.P.C. The Magistrate conducted enquiry under section 202 Cr.P.C. by recording the statement of the witnesses but by the order dated 12.02.2015, the learned Magistrate did not find any sufficient ground to summon the opposite parties no.2 to 5 and rejected the complaint under section 203 Cr.P.C. Feeling aggrieved by the aforesaid order, the applicant preferred the criminal revision which was also dismissed.