- (1.) Heard learned counsel for the petitioner and learned Additional Government Advocate on behalf of the State/opposite party no.1 and perused the record with the assistance of learned counsel for the parties.
(2.) This petition under Article 227 of the Constitution of India has been preferred by the petitioner with a prayer to quash the impugned order dated 17.11.2017 passed by Chief Judicial Magistrate, Fatehpur in Criminal Case No.1653 of 2015 (State of U.P. vs. Shivnarayan and others) arising out of Case Crime No.110 of 2015, under sections 323, 324, 504 and 506 I.P.C., Police Station Khakhreru, District Fatehpur, whereby application dated 22.09.2016 of the opposite party no.2 has been allowed and the order dated 04.12.2018 passed by VIIIth Additional Session Judge, Fatehpur in Criminal Revision No.4 of 2018, whereby revision preferred by the petitioner against the order dated 17.11.2017 has been dismissed.
(3.) It is submitted by the learned counsel for the petitioner that opposite party no.2 regarding the incident dated 24.06.2015 at 4.45 p.m. lodged a report on the same day at 18.30 hrs. registered as N.C.R. No.0046 of 2015 against the petitioner and three other accused persons namely Shiv Narayan, Rama Shanker and Mantu under Sections 323, 504, 506 I.P.C. Thereafter with regard to incident dated 24.06.2015, F.I.R. was lodged by petitioner on 25.06.2015 at 18.00 hrs registered as Case Crime No.109 of 2015 at Police Station Khakhreru, District Fatehpur.;