LAKSHMAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned AGA and perused the records.

(2.) On FIR lodged by applicant case crime no. 304/2011 under Section 380 and 457 IPC was registered in P.S. Mainather, Moradabad. After investigation in said case, the police has submitted final report. Thereafter protest petition dated 19.7.2016 was filed by applicant/complainant with prayer that final report no. 31/2012 dated 27.4.2012 aforesaid be quashed and direction be issued for proper investigation.

(3.) After hearing on this application, the Court of ACJM-IIIrd, Moradabad had passed order dated 2.5.2016, by which said protest petition was directed to be registered as complaint case. Against said order of trial court, criminal revision was preferred, which was dismissed by the order dated 26.7.2016 of Sessions Judge, Moradabad at the stage of admission. In this order, revisional court had held that there is no legal error in order passed by trial court.