- (1.) The revisionist-accused is assailing the order dated 15 March 2016, passed by the Chief Judicial Magistrate, Sant Kabir Nagar in Complaint Case No. 2190 of 2010, under Sections 323, 504, 506, 384 IPC, P.S. Khalilabad, District Sant Kabir Nagar, whereby, an application filed under Section 245 (1) Cr.P.C has been rejected.
(2.) The sole contention raised by the learned counsel for the revisionist is that the learned Magistrate passed the order erroneously rejecting the discharge application which being beyond the scope of Section 245 Cr.P.C.
(3.) The complainant-opposite party no.2 filed a complaint, learned Magistrate upon examining the complainant under Section 200 and witnesses under Section 202 Cr.P.C summoned the revisionist. Revisionist filed discharge application which was rejected by the impugned order. It was contended that the Magistrate rejected the discharge application under Section 245(2), thus being without jurisdiction.;