OM PRAKASH AMBADKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Respondent No. 3 who is the original complainant, although served with the notice issued by this Court, has chosen not to remain present either in-person or through an advocate and oppose this appeal.

(2.) This appeal arises from the impugned common Judgment and Order passed by the High Court of Judicature at Bombay, Nagpur Bench, Nagpur dtd. 16/10/2019 in Criminal Application No. 33/2012 by which the High Court rejected the application filed by the appellant herein under Sec. 482 of Code of the Criminal Procedure, 1973 (hereinafter, referred to as "the Cr.P.C.") and Reason: thereby affirmed the order passed by the Judicial Magistrate First Class, Digras under Sec. 156(3) of the Cr.P.C. directing the police authorities to register the FIR against the appellant herein for the offence punishable under Ss. 323, 294, 500, 504 and 506 respectively of the Indian Penal Code (for short, "the IPC").

(3.) It appears from the materials on record that the original complainant preferred an application under Sec. 156(3) of the Cr.P.C. in the Court of Judicial Magistrate First Class, Digras praying that the police authorities be directed to register his FIR for the offences enumerated above. The averments made in the application filed by the complainant reads thus:-