- (1.) This revision is preferred against the order dated 3.4.2013 passed by Special Judge, Court No. 4, Firozabad in misc. application no. 213 of 2012, under section 156(3) Cr.P.C.
(2.) The brief facts of this revision are that an application under section 156(3) Cr.P.C. was moved by the revisionist against the opposite party with the allegation that one Sher Singh son of Ram Kishan assaulted her husband on 15.11.2012 in the evening at 6 O' clock and the report was lodged in the police station Jasrana and medical was also conducted of her husband for that reason. The opposite parties were annoyed with her and for that reason on 16.11.2012, the opposite party assaulted complaint father-in-law Sarman Singh at that time, complainant husband was at P.S. Jasrana. The complainant immediately contacted police and when the police arrived at the scene of the occurrence, the opposite party escaped. While going away the opposite party also taken with Rs. 2 lacs, which were kept in a box in the house. This incident was witnessed by the witnesses and the revisionist also tried to lodge with the report in the police station and also taken her father-in-law to Civil Hospital, Firozabad where he was medically examined. The police although issue receipt of the FIR but did not lodge any FIR then the revisionist left with no option but to file this application under section 156(3) Cr.P.C. with the prayer that P.S. Jasrana is directed to lodge the FIR and investigate the same.
(3.) After going through the contents of the application and hearing the revisionist's counsel, the learned Judge rejected the application.;