RAVINDER JAIN & ANR. Vs. STATE & ORS.

JUDGEMENT

(1.) Vide present petition under Sec. 482 of the Cr.P.C., the petitioners have assailed the order dated 16.08.2013 whereby learned Trial Court directed the SHO concerned to register the FIR against them.

(2.) Learned senior counsel has argued that learned Trial Court had taken the cognizance on 06.05.2013 and once the cognizance is taken, thereafter learned Magistrate has no power to direct the police to register the FIR under Sec. 156 (3) of the Cr.P.C.

(3.) To buttress the line of arguments, learned senior counsel has relied upon the decision of the Supreme Court in Rameshbhai Pandurao Hedau v. State of Gujarat : AIR 2010 SC 1877 wherein the Supreme Court observed as under : -