Tej Pal Singh vs The State of U.P.

Vedpal, J.—This revision u/s 397/401 of the Code of Criminal Procedure has been filed against the judgment and order dated 28.10.1998 passed by Sri R.P. Shukla the then Vth Additional Sessions Judge, Lucknow in criminal revision No. 154 of 1998 whereby the revision was allowed and order dated 8.9.1998 passed by Chief Judicial Magistrate, Luckow in criminal case No. 134 of 1998 was set aside and the application moved by revisionist Sri A.N. Tiwari u/s 156(3) Cr.P.C. was allowed by issuing direction to S.H.O. Gomti Nagar to register and investigate the case.

List revised.

None responds to press this revision on behalf of the revisionist.

Learned AGA for the State is present.

The record of the case was perused with the help of learned A.G.A. I have also gone through the impugned judgment and order passed by learned revisional court as well as learned Magistrate.

It reveals from the perusal of the record that the revisional court has held that the allegations of application moved by Sri A.N. Tiwari u/s 156(3) discloses commission of cognizable offence and as such the concerned police should be directed to register and investigate the case and accordingly direction was issued. There appears prima facie no irregularity, illegality or impropriety in the impugned order, which may be interfered with this revision.

The revision is accordingly dismissed.

Let copy of this order be sent to the concerned trial court for further proceeding and necessary action.