- (1.) This criminal revision has been preferred against the order dated14.03.2013 passed by Judicial Magistrate, Hapur, in case No. 79 of 2012, Jagmohan vs. Shaukat Ali, under sections 420, 323, 504, 506 and 307 IPC, by which the learned Judicial Magistrate dismissed the complaint of the revisionist under section 203 Cr.P.C.
(2.) The brief of the case given rise to the aforesaid revision are that the revisionist moved an application under section 156 (3) Cr.P.C. against O.P. No. 2 to 5 for direction to the concerned Station Officer to register the FIR.
(3.) However, the court after considering the material evidence and allegations contained in the application, instead of lodging FIR, this application be treated as complaint and directed the revisionist to record his statement under section 200 Cr.P.C. and his witnesses under section 202 Cr.P.C. When the complainant did not appear on the date fixed to record his statement under section 200 Cr.P.C., the learned magistrate dismissed the complaint under section 203 Cr.P.C.;