Pramod Kumar Srivastava, J. - (1.) Present revision has been filed against order dated 15.9.2011 passed by Chief Judicial Magistrate, Allahabad, by which complaint case of revisionist was dismissed under Sec. 203, Cr.P.C. I have heard learned counsel for the revisionist, learned counsel for the private respondent No. 2, learned A.G.A. and gone through the records.
(2.) Complainant -revisionist had filed complaint in lower court with averment that on 30.7.2011 at about 6.30 p.m. opposite parties had started constructing road on his bhumidhari land No. 696. When he objected then Ops. had threatened to kill him and chased and destroyed his machine and other materials.
(3.) In support of his case the complainant had examined him under Sec. 200, Cr.P.C. and two witnesses namely, Dhirendra Kumar Advocate and Sanjay Kumar Pandey under Sec. 202, Cr.P.C. After hearing, learned Chief Judicial Magistrate, Allahabad had dismissed the complaint case under Sec. 203, Cr.P.C. by impugned order, aggrieved by which complainant had preferred present revision.;