SHIV PRATAP @ JOKHU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Ranvijay Singh, learned counsel for the applicant, Shri S.P. Tripathi, learned counsel for opposite party no.2, Shri S.K. Pandey, learned A.G.A. and perused the material available on record.

(2.) By means of the present application under Sec. 482 Cr.P.C. the applicant has prayed for quashing of order dtd. 28/3/2014 passed by the learned Chief Judicial Magistrate, Ambedkar Nagar granting permission under Sec. 155(2) Cr.P.C., charge sheet dtd. 10/6/2015 and summoning order dtd. 21/11/2015, arising out of N.C.R. No.30 of 2014, under Ss. 352, 504 and 427 I.P.C., Police Station- Sammanpur, District- Ambedkar Nagar.

(3.) An N.C.R. was lodged on 26/3/2014, thereafter the complainant moved an application before the learned Chief Judicial Magistrate seeking permission under Sec. 155(2) Cr.P.C. to investigate the matter. The learned Chief Judicial Magistrate allowed the application on 28/3/2014 pursuant thereto, investigation was conducted and charge sheet was submitted on which cognizance was taken and the applicant was summoned.