B R SATYANARAYANA Vs. PIONEER DEVELOPERS

JUDGEMENT

(1.) In the instant petition, petitioner has assailed the order dated 12.04.2019 passed in on the file of the XVI ACMM, Bengaluru on the petitioner's application filed under Section 311 Cr.P.C whereby learned Magistrate has rejected the application.

(2.) Learned counsel for the petitioner submitted that in his application under Section 311 Cr.P.C., reliefs sought are in two fold viz.,:

(3.) In support of his grievance, he has cited decision in ZAHIRA BAHIHULLAH SHEIKH (5) AND ANOTHER vs STATE OF GUJARAT AND OTHERS reported in (2006)3 SCC 374 (para.27)