Court No. - 50
Case :- CRIMINAL REVISION No. - 3363 of 2010
Petitioner :- Salma
Respondent :- State Of U.P. & Others
Petitioner Counsel :- Ratnesh Kumar Srivastava,Arvind Srivastava
Respondent Counsel :- Govt. Advocate
Hon'ble S.C. Agarwal,J.
Heard learned counsel for the revisionist and learned AGA for
the State.
The instant revision is directed against the order dated 7.8.2010
passed by the A.C.J.M., Court No. 1, Bijnor in Case Crime No.
586A of 2009 (Salma Vs. Taukeer & others), under Sections 323,
504, 506, 452, 308 IPC, P.S. Badhapur, District-Bijnor, whereby
the protest petition filed by the revisionist against the final report
submitted by the police was treated as a complaint.
On receipt of a final report, the complainant filed protest petition
against the same. The Magistrate has option either to accept final
report and reject the protest petition, or to direct further
investigation, or to summon the accused to face trial, if there is
sufficient material available on the case diary to proceed against
the accused, or to treat the protest petition as a complaint and to
take decision under Section 200 and 202 Cr.P.C. In the instant
case, the Magistrate has decided to treat the protest petition as
complaint and to proceed under Sections 200 and 202 Cr.P.C.
I do not find any illegality in the impugned order.
The revision lacks merit and is accordingly dismissed.
Order Date :- 20.8.2010
KU
Neutral Citation No. - 2010:AHC:102005