Ajit Kumar, J. - (1.) This application under Section 482 of the Cr.P.C. is directed against the chargesheet dated 24.05.2018 submitted by the police and the entire criminal proceedings pending before the Additional Chief Judicial Magistrate, IInd Mainpuri, in pursuance thereof.
(2.) Briefly stated facts of the case are that the first information report was got lodged on 28.06.2009 reporting the alleged incident dated 30th April, 2009 at around 8:30 am with complaint of serious injuries caused to the informant's side. This first information report was lodged pursuant to the order passed by the Chief Judicial Magistrate, Mainpuri dated 28.06.2009 passed on an application under Section 156(3) of the Cr.P.C. The investigating officer conducted the investigation and after recording statement of the informant and other independent witness submitted report under Section 173(2) Cr.P.C. in the form of final report recommending for closer of the case.
(3.) Opposite party having come to know about the final report filed a protest petition before the learned Chief Chief Judicial Magistrate, Mainpuri and on the said application vide order dated 11.10.2013, the Magistrate directed for further investigation. It is after this order, the police conducted further investigation and ultimately submitted the chargesheet this time on 24.5.2018, on which learned Chief Judicial Magistrate, Mainpuri took cognizance vide order dated 18.10.2018 and hence the present 482 application.;