ANUBHAV GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard

(2.) By means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioner has sought quashing of the order dated 03.05.2010, passed by Sessions Judge, Haridwar in Criminal Revision No. 438 of 2009, whereby the order dated 30th of October 2009, passed by Chief Judicial Magistrate rejecting the application no. 172 of 2009 moved under section 156 (3) of Cr.P.C., is affirmed.

(3.) The petitioner moved an application before the Magistrate under section 156 (3) of Cr.P.C., praying that the police be directed to the register the case. The allegation made in the application were for the three cheques of the cheque book of the petitioner were got lost. After obtaining the report from the police station, and hearing the petitioner, the Magistrate dismissed the application under section 156 (3) of Cr.P.C., on the ground no offense is disclosed. The revisional court has also affirmed the order after hearing the petitioner/revisionist.