RAM SINGH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Pankaj Kumar Shukla, learned counsel for applicant as well as learned Additional Government Advocate for the State and perused the record.

(2.) The instant application under Sec. 482 Cr.P.C. has been filed by the applicant namely Ram Singh Yadav with the prayer to quash the order dtd. 5/9/2022, passed by Additional Sessions Judge, Court No.6, Gonda in Criminal Revision No. 233/2022"Ram Singh Yadav Vs. State of U.P. and others" whereby the learned court below has rejected the criminal revision of the applicant and also to quash the cognizance order dtd. 21/6/2022 passed by learned Chief Judicial Magistrte-I, Gonda over the charge sheet dtd. 20/3/2022. Learned counsel for the applicant submits that an FIR was lodged by the applicant on 17/2/2022 at Police Station Tarabganj, District Gonda against the opposite parties no. 2 to 5 under Ss. 147, 148, 323, 504, 452, 394, 436 IPC at Police Station Tarabganj, District Gonda.

(3.) It is further submitted that aggrieved by the same the applicant has moved application before the Magistrate for taking cognizance under appropriate penal Sec. , however, the same was rejected and aggrieved by the same, the applicant has approached the Sessions Judge, Gonda by filing a Criminal Revision No. 233 of 2022, which was ultimately transferred to the court of Additional Sessions Judge, Court No.6, Gonda and was also dismissed, vide order dtd. 5/9/2022 passed therein.