Prabhat Chandra Tripathi, J. - (1.) Heard Sri Kundan Rai, learned counsel for the revisionist, Sri Chandra Shekhar Chaturvedi, learned counsel for the opposite party no. 2 and perused the record.
(2.) The instant criminal revision has been preferred against the judgment and order dated 21.09.2013 passed by the court of learned Additional Chief Judicial Magistrate, Court No. 2, Ghaziabad in Complaint Case No. 472 of 2013-Harcharan Vs. Ritesh Ranjan), under Sections 323, 504, 506 I.P.C. and Section 3(1) 10 SC/ST Act, Police Station Indirapuram, District Ghaziabad by which the court of learned Additional Chief Judicial Magistrate, Court No. 2, Ghaziabad has dismissed the application of the accused person Ritesh Ranjan presented under Section 245 (2) Cr.P.C. for discharge of the accused person Ritesh Ranjan from the charges in which he has been summoned by the court of learned Additional Chief Judicial Magistrate, Court No. 2, Ghaziabad vide it's order dated 04.05.2013.
(3.) Learned counsel for the revisionist has submitted that the informant Dr. Ritesh Ranjan son of Yugal Kishor Singh, resident of House No. 188, Lumbani Apartment Kaushambi, Sector 14, Ghaziabad (U.P.) has submitted a written application before the Incharge of Police Station Indirapuram, District Ghaziabad which was registered as F.I.R.;