Ravindra Singh, J. - (1.) Heard Sri R.B. Saxena learned counsel for the petitioner and learned A.G.A.
(2.) This petition is filed against the order dated 28.7 2004 passed by the learned Judicial Magistrate, Chhata, district Mathura, whereby the protest petition filed by the petitioner was rejected and the final report submitted by the I.O. was accepted and the order dated 2.2.2005 passed by the learned Sessions Judge, Mathura in Criminal Revision No. 692 of 2004, whereby the revision filed by the petitioner was dismissed.
(3.) It is contended by learned counsel for the petitioner that the petitioner moved an application under Section 156(3) Cr. P. C, which was allowed by the Judicial Magistrate, Chhata, Mathura. In pursuance of that order the F.I.R. was lodged and the matter was investigated by the police. Thereafter, the I.O. submitted final report. The petitioner filed protest petition against that final report. After considering the police report the learned Magistrate came to conclusion that the fair investigation was not done so the learned Magistrate passed the order for doing further investigation, but the I.O. again submitted final report, which was accepted by the learned Magistrate on 28.7.2004 and the protest petition filed by the petitioner was rejected.;