ANIL KUMAR SRIVASTAVA-II,J. - (1.) Heard learned counsel for the petitioner, learned A.G.A. and perused the record. None appeared for the opposite party No. 2.
(2.) Petition has been preferred to quash the proceedings of Criminal Case No. 1151/2005, State v. Ramdev Singh pending before learned Chief Judicial Magistrate, Gonda.
(3.) Learned counsel for the petitioner submits that an FIR was lodged by opposite party No. 2 Shatrughan Singh against Ramdev Singh and others on 10.12.1998 regarding an incident which took place on 29.10.1998. FIR was registered at case crime No. 813/03/98 under section 143, 506, 419, 420, 468, 471 IPC. Investigation was conducted wherein final report was submitted by the investigating officer. Notices were issued to the complainant who has filed protest petition. Learned Chief Judicial Magistrate Gonda vide order dated 13.10.1999 rejected the final report and registered the same as a complaint case. Date for recording the statement of complainant under section 200 Cr.PC was fixed.;