S.C. Agarwal, J. - (1.) HEARD learned Counsel for the revisionist and learned A.G.A. for the State.
(2.) THERE is no need issue notice to opp. party Nos. 2 and 3. The instant revision has been directed against the order dated 27.5.2010 passed by Chief Judicial Magistrate, Muzaffarnagar, in crime No. 632 of 2009 under Sections , , , , , IPC P.S. Budhana, District Muzaffarnagar, whereby the protest petition of the revisionist against the final report submitted by the police was treated as complaint and the revisionist was directed to examine himself under Section Cr.P.C. It has been submitted by the learned Counsel for the revisionist that the Magistrate would have taken cognizance on the basis of material available in case diary or should have directed for further investigation.
(3.) LEARNED A.G.A. supported the impugned judgment.;