VIJAY KUMAR SHARMA Vs. BHARAT SOMASTAMB AND OTHERS

JUDGEMENT

(1.) Through this petition filed under Section 482 of Code of Criminal Procedure (in short, "Cr.P.C."), the petitioner sought setting aside of order dated 19.4.2017 passed by learned Judicial Magistrate, 1st Class, Faridabad vide which he declined to register FIR.under Section 156 (3) of Criminal Procedure Code (in short, "the Code") rather took cognizance under Section 200 of Cr.P.C. of the complaint and also assailed order dated 20.12.2017 (Annexure P-4) passed by learned Revisional Court vide which revision filed by the petitioner was dismissed.

(2.) Brief facts as set out by first revisional court are as under : -

(3.) Along with the complaint, an application under Section 156 (3) of the Code was filed for the purpose of registration of the case but the said request was declined by learned Magistrate by passing the following order : -