- (1.) Heard the learned counsel for the revisionist, learned A.G.A. and perused the record.
(2.) The instant revision has been preferred against the order dated 23.1.2012 whereby the learned Chief Judicial Magistrate, Fatehpur has accepted the final report No. 124 of 2010 while rejecting the protest petition moved by the revisionist in case Crime No. 167 of 2010, under Sections 147, 148, 149, 504, 506, 302 and 201 I.P.C., police station Khaga, district Fatehpur.
(3.) The submission of the learned counsel for the revisionist is that a first information report was lodged on the basis of the application moved under Section 156 (3) Cr.P.C. that the accused persons had dragged the complainant's brother from the auto rickshaw and took him in a Bolero Car and thereafter his dead body was found on the railway line. The revisionist tried to lodge the first information report but no action was taken by the police officials, hence moved application under Section 156 (3) Cr.P.C., which was registered as Case No. 167 of 2011, under Sections 147, 148, 149, 504, 506, 302 and 201 I.P.C. on 6.6.2011 in respect of the incident dated 4.3.2011 against the named accused persons.;