DHANESH CHANDRA SHARMA Vs. STATE OF U. P.
LAWS(ALL)-2021-2-46
HIGH COURT OF ALLAHABAD
Decided on February 02,2021

Dhanesh Chandra Sharma Appellant
VERSUS
STATE OF U. P. Respondents


Referred Judgements :-

AJAI MALVIYA VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM CHANDRA RAI VS. UNION OF INDIA [REFERRED TO]


JUDGEMENT

Yogendra Kumar Srivastava,J. - (1.)Heard Sri Surjit Kumar, learned counsel for the applicants and Sri Pankaj Saxena, learned A.G.A.-I appearing for the State-opposite party.
(2.)The present application under Section 482 Cr.P.C. has been filed with a prayer to set aside the order dated 15.12.2020 passed by the District and Session Judge, Mathura in Criminal Revision No. 208 of 2020 (Dhanesh Chandra Sharma and another Vs. State of U.P. and another) whereby the revision has been rejected as being not maintainable.
(3.)Briefly stated the facts of the case are that an order dated 18.11.2020 was passed upon an application filed by the opposite party no. 2 under Section 156 (3) Cr.P.C. whereby the said application was allowed by the Judicial Magistrate, Mathura with a direction for registration of an F.I.R. and investigation of the case.


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