SHARAD SAXENA Vs. STATE

JUDGEMENT

(1.) The petitioner has filed the present petition u/s 482 of the Cr.P.C. with the following prayer:

(2.) The petitioner herein had instituted a criminal complaint (CC No. 23/1) against the respondents in the court of Metropolitan Magistrate, South East District alleging offences punishable U/s 420/468/471/474 and Section 120 B IPC having been committed by the respondents. The complaint was accompanied by an application seeking directions to the police U/s 156(3) of the Cr.P.C. to register a case and investigate the matter. The Metropolitan Magistrate vide his order dated 28.07.2011 however, declined the said prayer but he took cognizance on the criminal complaint calling upon the petitioner (complainant) to examine himself and his witnesses under section 200 Cr.P.C. and posted the matter for such purposes.

(3.) The petitioner feeling aggrieved invoked the revisional jurisdiction of the Court of Sessions and questioned the correctness, legality and proprietary of the said order. But his criminal revision petition bearing No. 102/11 was dismissed by the Ld. A.S.J. vide impugned order dated 12.04.2012 which is now challenged by the petitioner, invoking jurisdiction of this Court U/s 482 Cr.P.C.