Pradeep Kumar Srivastava, J. - (1.) Heard Sri Shiv Kumar Singh, learned counsel for the revisionist, Sri Lal Chandra Misra, learned counsel for respondent no. 2 and learned A.G.A. for the State.
(2.) This criminal revision has been filed against the order dated 15.11.2010 passed by learned Additional Sessions Judge, Lalitpur under Section 182 IPC, P.S. Kotwali, District Lalitpur acquitting the accused persons in S.T. No. 76 of 2010 (State Vs. Suresh), Case Crime No. 5119 of 2009, under Sections 498-A, 307 IPC and & D.P. Act, P.S. Kotwali, District Lalitpur. While passing the acquittal order, the learned Sessions Judge directed to issued notice against the informant Om Prakash Sahu/revisionist for registering a case under Section 182 IPC.
(3.) The revisionist has challenged the impugned order to be illegal and arbitrary. He lodged the FIR on the saying of the local persons. When real facts were brought to his knowledge by his daughter, he disclosed the real facts before the court. Section 182 IPC does not apply in the present case. Hence, the impugned order is liable to be set aside.;