BARKAT ALI ZAIDI, J. - (1.) ON 30 -12 -2005 around 11.30 p.m. on the way in between Debai District Bulandshahr and village Mirzapur, District Aligarh the tractor and the trolley of the applicant were looted by three unknown persons who are said to have carried away the tractor and the trolley with them after assaulting and injuring the complainant and his driver Mukesh. Complainant went to the Police station to lodge a First Information Report but the First Information Report was not registered at police station. Thereafter, the Complainant sent a complaint to the Senior Superintendent of Police, Aligarh. When the Senior Superintendent of Police did not take any action, the applicant applied under Section 156 (3), Cr.P.C. before the Additional Chief Judicial Magistrate, Aligarh for registration and investigation of the case by the police of Police Station Zegar, which the Magistrate declined vide order dated 19 -1 -2006.
(2.) THE applicant challenged the order of the Magistrate by filing a criminal revision (Criminal Revision No. 75 of 2006) which the Additional Sessions Judge, Court No. 1, Aligarh also dismissed. That is what brings the applicant under Section 482, Cr.P.C. to this Court with a prayer to set aside the aforesaid order and for issuance directions for the registration of the First Information Report in the matter.
(3.) HEARD Sri Dharmendra Singhal, advocate for the applicant and Sri R.K. Maurya, Additional Government Advocate for the State.;