- (1.) This revision has been preferred against the order dated 12.8.2016 passed by Judicial Magistrate, Deoband, Saharanpur, by which final report no. 67/2014 forwarded in case crime no. 250/2014 relating to P.S. Nagala and complaint case no. 179/2015 (Km. Pragti Vs. Satendra and others) were decided, and by this order the final report was accepted and complaint case no. 179/2015 was dismissed.
(2.) Km. Pragti had moved application under section 156(3) Cr.P.C. which was registered as FIR (case crime no. 250-D/2014). According to this FIR, Himani daughter of informant Vipin Tyagi had performed marriage with Mukul son of Surendra. Due to this, enmity developed between the families of these two persons. On 31.5.2014 at about 4:30 P.M., Satendra, Nathiram (deceased), Amit (deceased) and six other persons had attacked upon family members of informant with sticks, clubs and country-made pistols. In this incident, Nathiram and his son Amit died on spot and Surendra, Sudeshna, Himani and Mukul were sustained injuries. For this incident, police had challaned injured persons Surendra Tyagi, Sudeshna, Mukul and Himani for offences under sections 302, 120B, 307 IPC in case crime no. 170/2014, but report of injured Surendra Tyagi was not lodged by police.
(3.) After investigation, police had submitted charge-sheet in case crime no. 170/2014 against accused of this case for offences under sections 307/34, 120B, 506 IPC, but final report was submitted by Investigating Officer in case crime no. 250C/2014 and report was also submitted by I.O. for initiating proceedings under section 182 IPC for lodging false report by Km. Pragti.;