BIMAL KUMAR AGRWAL Vs. STATE OF C G

JUDGEMENT

(1.) By this petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Code'), the Petitioner has challenged legality and propriety of the order dated 14.9.2009 passed by the Sessions Judge in Bail Petition No. 1477/ 2009, whereby the Sessions Judge, Raipur has granted bail under Section 439 of the Code to Respondents No. 2 to 4.

(2.) I have heard leaned counsel for the parties, perused the petition and order impugned.

(3.) Learned Counsel for the Petitioner submits that initially at the instance of present Petitioner and on the basis of complaint made before the Judicial Magistrate First Class, Raipur and in its stance Police Station Civil Lines, Raipur has registered Crime No. 24/2008, but finally final report for not making out the case against Respondents No. 2 to 4 was filed. Considering the final report the Magistrate proceeded under Chapter XV of the Code which was challenged before the revisional Court by the present Petitioner and vide order dated 17.3.2009 passed by the Sessions Judge, Raipur in Criminal Revision No. 34/ 2009 has directed for registration of criminal case against Respondents No. 2 to 4 for the offence punishable under Sections 177, 191, 192, 193, 403, 406, 420, 467, 468, 471 and 201 of the I.P.C. which was challenged by Respondents No. 2 to 4 and vide order dated 14.5.2009 in Cr.M.RNo. 247 of 2009 this Court has quashed the order directing registration passed by the Sessions Judge, Raipur.