- (1.) This revision has been preferred against the order dated 26.3.2016 passed by Special Judge (DAA aCT)/ Additional Sessions Judge, Court No.-2, Etah in Complaint Case No. 55 of 2015, Ashwani Verms Vs. Umesh Pawar and others, by which complaint was dismissed under section 203 CrPC. This complaint was filed by revisionist with averment that wife of complainant (Priyanka, daughter of Umesh Pawar) had conspired with other accused persons and had been sending confidential information of the house and business of complainant to accused persons. On 22.2.2015 at about 12 O' Clock in noon, Umesh Pawar, father-in-law of complainant alongwith his son Surya Pratap Singh Pawar , Smt. Asha Devi, mother-in-law of complainant, Deepak Verma and some other persons had trespassed in the house of complainant and committed dacoity and took money and articles of complainant.
(2.) In support of complaint, the complainant had examined himself under section 200 CrPC and witnessed namely Sanjay Verma, Pappu and Kuldeep under section 202 CrPC. Then after affording opportunity of hearing, the trial court had passed impugned order dated 26.3.2016 by which said complaint was dismissed under section 203 CrPC. Aggrieved by this impugned order, present revision has been preferred by complainant-revisionist.
(3.) Heard Sri Dhanshyam Dwivedi, counsel for the revisionist and Sri Ashok Kumar Singh, counsel for opposite party no. 2 to 5 and perused the records.;