Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Neutral Citations
2010 AHC 102005
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
Acts
  • Sections 323, 504, 506, 452, 308 IPC,
  • Sections 200 and 202 Cr.P.C.
  • Section 200 and 202 Cr.P.C.
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Neutral Citations
2010 AHC 102005
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
Acts
  • Sections 323, 504, 506, 452, 308 IPC,
  • Sections 200 and 202 Cr.P.C.
  • Section 200 and 202 Cr.P.C.
To access the original judgment, please Sign In or Subscribe.

    Salma v. State Of U.P. & Others

    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

    Use AI to get other relevant cases.

    Comments

    Salma v. State Of U.P. & Others
    (Aug 20, 2010)