MADAN LAL SURYAWANSHI Vs. STATE

JUDGEMENT

(1.) The petitioner has preferred the present petition impugning order dated 10.05.2012 of learned Additional Sessions Judge whereby his revision petition being C.R.No.69/12 challenging dismissal order dated 10.10.2011 under Section 156(3) Cr.P.C was dismissed.

(2.) I have heard the petitioner and have examined the trial court record. Only grievance of the petitioner is that the trial court did not direct the police to investigate his complaint under Section 156(3) Cr.P.C. His plea is that the matter requires investigation through police as he is unable to collect and produce the evidence. The complaint case filed by him discloses commission of cognizable offences by the respondents.

(3.) The petitioner filed a complaint case against six police officials, two private persons and three unknown persons for committing various offences before the trial court on 5th April, 2011. Vide order dated 10th October, 2011, the application under Section 156(3) Cr.P.C was dismissed. The complainant was directed to prove his case by producing evidence and the case was adjourned for recording statements of the witnesses for 26th April, 2012. The complainant went in the revision and the revision petition was dismissed vide order dated 10th May, 2012. The petitioner thereafter filed the present petition on 15th March, 2013. The petitioner has not given any explanation for delay in filing the petition against the order passed in revision petition.