SUNIL KUMAR AGARWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Sri Manish Tiwary, learned counsel for the revisionist, learned A.G.A. for the State and perused the material on record.

(2.) THE instant revision is directed against the order dated 17.7.2010 passed by A.C.J.M., Court No.1, Varanasi in final report no.15 of 2010 under sections 323, 308. 504, 506 IPC, Police Station Rohania, District Varanasi whereby the final report submitted by the police was accepted and protest petition filed by revisionist ? complainant was rejected.

(3.) AFTER investigation, final report was submitted by the police. The complainant filed protest petition against the final report. Learned Magistrate accepted the final report and rejected the protest petition. Hence, this revision.