DAULAT RADHU BHATIJA Vs. STATE

JUDGEMENT

(1.) The facts giving rise to this writ petition, in brief are that Sh. Sunil Bagga (hereinafter referred to as Respondent No.2)as attorney of M/s S.A.S. Exports, A-30 Bapu Park, Kotia Mubarak Pur, New Delhi filed a complaint before Additional Chief Judicial Magistrate. New DELHI purporting to be undersection 156 Cr. P.C. against Sh. Daulat Radhu Bhatija (hereinafter referred to as the Petitioner) seeking a direction to the S.H.O. Police Station Kotia Mubarak Pur, New Delhi to register a case for offences undersections 420/506/379/323 Indian Penal Code . and investigate the same and file a report under Section 173 Cr. P.C.

(2.) Sh. Sukhdev Singh, M.M, to whom this case was assigned, by his Order dated 19.7.1993 directed the S.H.O. Police Station Kotla Mubarak Pur to get a case registered and investigate the same under Section 156 (3) Cr. P.C. and to submit his report on 10.8.1993.

(3.) It is this order of the M.M. which has been challenged in this writ petition. Investigation being made by the police pursuant to the order dated 19.7.1993 has also been sought to be quashed.