- (1.) This criminal revision has been filed under Sections 397/401 Cr.P.C. against the order dated 05.03.2014 passed by Chief Judicial Magistrate, Hamirpur, dismissing the application moved by Public Prosecutor under Section 321 Cr.P.C. seeking withdrawal of the Case Crime No. 328 of 2010, under Sections 307, 504 I.P.C. and Section 3(1)10 SC/ST (Prevention of Atrocities) Act, 1989, Police Station Chikasi, District Hamirpur.
(2.) I have heard Sri K.P. Shukla, learned counsel for the revisionists and learned A.G.A. for the respondents.
(3.) Briefly stated relevant facts of the case are that an application was filed by Ram Swaroop under Section 156(3) Cr.P.C. alleging that revisionists had assaulted Ram Swaroop (respondent no. 2) and fired upon him on 07.03.2010 causing gun shot injuries on left hand and chest; as report was not written due to money and political pressure, he informed higher authorities and got injuries examined by the doctor on the same night.;