2006 CRI. L. J. 2602 ::2006 (3) All LJ NOC 538 ::2006 (3) All LJ 538 ::2006 (2) AJHAR (NOC) 637 (ALL) ::(2006) 2 AllCriR 2050 ::(2006) 2 AllCriR 1944 ::2006 (2) DMC 113 ::2006 (55) AllCriC 442 ::(2006) 55 AllCriC 244 ::(2006) 42 AllIndCas 708 (ALL)

Allahabad High Court

Hon'ble Judge(s): R. K. Rastogi , J

(A) Criminal P.C. (2 of 1974) , S.401, S.482— Dismissal of revision petition on merits - Remedy against - Is to approach Supreme Court and seek suitable relief - Application for recall moved by revisionist would not be maintainable. (Para 16) (B) Criminal P.C. (2 of 1974) , S.204, S.200, S.202, S.156(3)— Summoning of accused - Protest petition filed by complainant against final report submitted by police - Order treating protest petition as complaint could be passed only in case where there was no evidence against accused persons in Case Diary - Sufficient evidence was available against accused in Case Diary - Accused are to be summoned on the basis of that evidence in case diary - There is no question of treating protest petition as complaint nor statements of complainant and witnesses under Sections 200 and 202 Cr.P.C. are to be recorded in such case. (Para 23 24) .....