- (1.) On FIR lodged by the petitioner, Case Crime no. 283 of 2012 was registered in police station Indirapuram, District Ghaziabad. In this case after investigation, police had submitted report under section 169 CrPC with conclusion of Investigating Officer that during investigation sufficient evidences were not found to initiate proceedings for prosecution against accused persons.
(2.) Against said final-report, the petitioner/informant had filed a protest petition dated 29.3.2013 in which many alleged discrepancies committed by I.O. during investigation were pointed out and following prayer was made: "It is, therefore, respectfully prayed that this Hon'ble Court may be pleased to reject the final report No. 450/12 dated 17.5.2012 submitted by the police in case crime no. 283/12 under sections 498-A, 406, 420 IPC and 3/4 D.P. Act and to sent back the case for proper/further investigation in accordance with law".
(3.) After affording opportunity of hearing to petitioner on this this protest petition, the Court of Chief Judicial Magistrate, Ghaziabad had passed order dated 20.5.2013 by which it was directed that protest petition filed by informant be registered as complaint case. Against this order of Magistrate Court, the Criminal Revision no. 375 of 2013, Garima Goel Vs. State of UP was preferred, which was heard and dismissed by judgment dated 11.11.2013 of Additional Sessions Judge, Court No.-12, Ghaziabad with observation that order dated 20.5.2013 of Magistrate is an interlocutory order. Against these orders dated 20.5.2013 of Magistrate Court and order dated 11.11.2013 of Sessions Court, present writ petition has been preferred by the informant of the Case Crime no. 283 of 2012.;