CHAGAN LAL MUNDRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Cr. P. C. challenging the order dated 17. 3. 2009 passed by the sessions Judge, Raipur in Criminal Revision No. 34/2009, directing the Judicial magistrate First Class, Raipur to register the case against the petitioners for the offence punishable under Sections 177, 191, 192, 193, 403, 406, 420, 467, 468, 471 and 201 of the I. P. C. and taking cognizance against them.

(2.) THE order is challenged on the ground that the revisional Court is not competent to pass the said direction.

(3.) I have heard learned counsel for the parties, perused the order impugned and copy of the order dated 23. 1. 2009 passed by the Judicial Magistrate first Class, Raipur in Criminal Case No. 1223/2008.