INDIA BREWERY AND DISTILLERY LTD Vs. J SRINIVAS

JUDGEMENT

(1.) THIS revision is directed against the order of the IV Addl. Chief Metropolitan Magistrate, Bangalore, Mr. P. V. Singri, allowing the application filed by the accused under S. 210, Cr. P. C. and staying further investigation of the case referred to by the Court. Undisputed facts are these - That the petitioner has presented a private complaint under S. 200, Cr. P. C. before the learned Chief Metropolitan Magistrate, alleging offences punishable under Ss. 406, 408, 409, 465, 467, 468, 471, 420 and 477-A read with S. 34 of I. P. C. The complaint was made against its own employees including the accused.

(2.) THE learned Magistrate has referred the said complaint for investigation acting under S. 156 (3), Cr. P. C. The J. P. Nagar Police on receipt of this complaint, referred to by Court for investigation registered a criminal case in Crime No. 4/96 for the abovesaid offences and the FIR was duly submitted to the jurisdictional Magistrate.

(3.) AFTER the matter was investigated, the J. P. Nagar Police duly submitted a 'b' report and the same was challenged by the complaint by filing a protest petition. The learned Magistrate was not pursuaded to accept this 'b' report. On reconsideration of the 'b' report and the protest petition, the learned Chief Metropolitan Magistrate referred the said matter again for further investigation through the Deputy Commissioner, Central Crime Branch, Bangalore. The said complaint came to be registered as Crime No. 349/97 in Indiranagar police station.