- (1.) THIS criminal revision is directed against the order dated 06.08.2007 passed by Chief Judicial Magistrate, Barabanki in Misc. Case No. 14 of 1999 (Ram Jas Vs. Ashok Kumar and others) summoning Sub Inspector Ashok Kumar Yadav and constable Ram Nayak under Section 354 I.P.C.
(2.) I have heard Sri Shishir Pradhan, learned counsel for the revisionist, Sri Amit Chaudhari, learned counsel for the respondent nos. 2 and 3 and learned A.G.A. for the State. From the record, it appears that Ram Jas had moved an application to Director General of Police whereupon an F.I.R. was registered against Ashok Kumar Yadav, Station Officer and Ram Nayak, Constable, as Case Crime No. 92 of 1997, under Sections 376/506 I.P.C., Police Station Badosarai, District Barabanki.
(3.) AFTER investigation, final report was submitted on 14.06.1997 on the ground that allegation of rape could not be confirmed. Notice was given to the informant to object on final report, whereupon case was registered as complaint case.;