SUDARSHAN PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the revisionist and learned A.G.A. and perused the record.

(2.) It appears that this criminal revision has been instituted by complainant/ revisionist Sudarshan Pandey against the impugned order dated 7.11.2007 passed by Additional Chief Judicial Magistrate, Court No.-10, Azamgarh in criminal complaint case no.- 2644 of 2007 Sudarshan Pandey vs. Virendra Pandey and others under Sections 182, 211, 500 I.P.C., Police- Sidhari, District- Azamgarh.

(3.) The said criminal complaint was dismissed under Section 203 Cr.P.C. for the reasons recorded therein on the ground that the said criminal complaint was barred by Section 195 Cr.P.C.