- (1.) This criminal revision has been directed against the judgment and order dated 16.05.2013 passed by the learned Chief Judicial Magistrate, Allahabad on Misc. Application No.409/XII/13 (Hirendra Nandi vs. Vinod Kumar and others), whereby the application under Section 156(3) Cr.P.C. dated 01.04.2013 moved by the revisionist has been rejected.
(2.) Heard Sri Pankaj Kumar, learned counsel for the revisionist along with Sri Jainendra Kumar Mishra, learned counsel for the opposite party nos. 3 and 4 and Ms. Anita Srivastava, learned A.G.A. for the State and perused the record.
(3.) Learned counsel for the revisionist has relied upon Lalita Kumari vs. Government U.P. and others, 2014 2 SCC 1.;