- (1.) Heard learned counsel for the applicant, learned AGA and perused the records.
(2.) The complaint case no. 336 of 2015 (Dwarika Prasad Vs. Sukharm and others) was filed for prosecution of opposite parties under Section 147, 148, 149, 452, 354, 323, 504 and 506 IPC for alleged maltreatment and molestation of wife of complainant by eight opposite parties including a lady. After accepting evidences under Section 200 and 202 Cr.P.C., the ACJM, Court No.-5 had passed order dated 2.4.2016, by which said complaint was dismissed under Section 203 Cr.P.C.
(3.) Against said order of trial court, Criminal Revision no. 252 of 2016 (Dwarika Prasad Vs. State of U.P.) was preferred by complainant, which was dismissed by the judgment dated 23.7.2016 of Sessions Judge, Aligarh, by which order dated 2.4.2016 of trial court was confirmed. Against said orders of trial court as well as the revisional court, present application has been moved for exercising inherent jurisdiction and with request to pass order of cognizance and summoning against proposed accused persons/ opposite parties no. 2 to 9 of this application.;