RAJEEV MISRA,J. - (1.) Heard Mr. J.P. Nagar, learned Senior Counsel assisted by Mr. Shambhu Nath for the petitioner, and the learned A.G.A. for the State.
(2.) This petition under Article 227 of Constitution of India has been filed challenging the order dated 18.5.2018, passed by Chief Judicial Magistrate, Chandauli in Misc. Application No. 138 of 2018 (Vijayanand Tiwari v. Adyanand Tiwari and other), under section 156 (3) Cr.P.C., 1973 whereby the aforesaid application filed by the petitioner was directed to be registered as a complaint.
(3.) Perusal of the impugned order passed by the C.J.M Chandauli, will go to show that the application filed by the applicant in terms of Section 156 (3) Cr.P.C., 1973 was directed to be treated as a complaint on the ground that all facts required to prove the criminality alleged, as well as the evidence and witnesses required to prove the said criminality, are also known to the petitioner.;