K.N.Sinha, J. - (1.) Heard Sri A.M. Tripathi, learned Counsel for the petitioner, Sri Vivek Kumar Singh, learned Counsel for opposite party No. 4 to 7 and learned A.G.A.
(2.) From the record, it transpires that petitioner Ram Kumar Gautam moved an application before the Judicial Magistrate, Mawana, District Meerut, under Section 156(3) Cr.P.C., which was allowed and it was directed by the Magistrate that S.O. Mawana, District Meerut, shall register a case and investigate. Against the said order, a revision was filed by the opposite party No. 4 to 7 and after hearing the parties the said revision was allowed, setting aside the order of the Magistrate. It was observed that if petitioner so likes, he may file a complaint.
(3.) The allegation in the application is that opposite parties Pankaj, Manoj, Harish and Om Prakash came along with danda, gun and iron rod, entered into the shop of the petitioner and badly assaulted petitioner and his brother. In support of this, the injury report was also filed showing a contusion and from X-ray, a fracture was also found. In this way, the offence goes minimum to the extent of Section 325 Indian Penal Code, besides other sections of the Indian Penal Code.;