- (1.) O. P. Jain, J. Mr. S. F. A. Naqvi is present for the revisionist and A. G. A. for the State.
(2.) THIS revision is directed against the order dated 21-9-1998 passed by Special Judge (D. A. A.), Agra, by which a com plaint has been dismissed under Section 203, Cr. P. C. According to the complaint, 10 accused including 3 Sub-Inspectors and 2 Constables entered the house of the com plainant in the night intervening 17/18-3-1998 and they committed robbery and took away Rs. 20,000/-cash and some ornaments. They also arrested complainant's son Ram Sewak and Ghanshyam. The Special Judge recorded the statement of complainant Vipin Bihari Lal and 4 witnesses under Section 202, Cr. P. C and found the case to be false.
(3.) THE reasons given by the Special Judge are that the complainant and his sons are involved in a case under Sections 302/201/394, I. P. C registered at Police Sta tion Babina and the present complaint has been filed to pressurise the police and to create a defence in favour of complainant and his sons, who are accused in the case registered at Babina The Special Judge has further ob served that according to the complainant and his witnesses, the Sub- Inspectors had name plates affixed on their uniform and with the aid of name plates, their names were ascertained. It has been observed by the learned Special Judge that this is im probable that while committing robbery, the police officers did not take any precau tion to conceal their identity.;