Jaswant Singh vs State Of U.P. & Others
2012 Latest Caselaw 1940 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 1599 of 2012
 

 
Petitioner :- Jaswant Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Awadhesh Kumar Srivastava
 
Respondent Counsel :- Govt. Advocate
 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the revisionist and the learned A.G.A. for the State.

The  present revision has been filed for quashing the order dated 18.2.2012 passed by the  Special Judge, SC/ST Act/Additional Sessions Judge, Ghaziabad in criminal case No. 275 of 2011, whereby the application filed by the revisionist under Section 156(3), Cr.P.C. has been rejected.

Learned counsel for the revisionist contends that a bare perusal of the application under Section 156(3), Cr.P.C. would demonstrate the commission of cognizable offence, thus, the order impugned is bad in law.

In the opinion of the court, the revisionist has an alternative remedy open to him  by way of filing an appropriate application before the concerned Court below as per provisions of Criminal Procedure Code.

With the aforesaid directions, this writ petition is finally disposed off.

Order Date :- 18.5.2012

faraz