PARMINDER SINGH Vs. G S BHATIA

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Cr. P. C. seeking quashing of the order dated 18th January, 2007 passed by Dr. Shahabuddin, metropolitan Magistrate, Delhi.

(2.) THE petitioner filed a complaint under section 200 Cr. P. C. before the Magistrate in which it was prayed that police be directed to register the FIR and investigate the matter under Section 156 (3) Cr. P. C.

(3.) THE learned Magistrate after examined the record held that:-"he is of the considered opinion that it is not a fit case to be sent for police investigation at this stage under Section 156 (3) Cr. P. C. "