BALVIR SINGH Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2015-5-106
HIGH COURT OF ALLAHABAD
Decided on May 21,2015

BALVIR SINGH Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

Pramod Kumar Srivastava, J. - (1.) LIST has been revised. None present from the side of revisionist.
(2.) HEARD learned A.G.A. and perused the record. This revision has been filed against the order dated 22.7.2009 passed by Chief Judicial Magistrate, Gautam Budh Nagar in Complaint Case No. 3755 of 2009 (Balbir v. Hukum Singh and others) under sections 415, 420, 467, 468, 471 IPC at police station Rabupura, district Gauta Budh Nagar by which application under section 156(3) Cr.P.C. was registered as complaint case.
(3.) PRESENT revisionist had moved an application dated 22.7.2009 in Court below u/s. 156(3) Cr.P.C. After hearing the counsel for applicant/revisionist the Court below had passed its impugned order 22 -7 -2009 by which application u/s. 156(3) Cr.P.C of applicant was registered as complaint case. Aggrieved by this order present revision had been preferred.;


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