VIRENDRA KUMAR SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of this petition moved under section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioner has sought quashing of the order dated 31.05.2011, passed by learned Sessions Judge, Hardwar, in Criminal Revision No. 89 of 2011, Umesh vs. State and another, whereby said court has set aside the order passed by the Magistrate under section 156 (3) Cr.P.C., directing the Police to register and investigate the case. Heard learned counsel for the parties, and perused the various case laws referred by them.

(2.) BRIEF facts of the case are that an application under section 156 (3) Cr.P.C., was moved by the present petitioner Virendra Kumar Saini (registered as Criminal Miscellaneous application no. 27 of 2011) requesting the Magistrate to direct the Police to register the case. It was alleged in the application that Tata Indica car bearing registration no. UK08T0630 model 2009, was purchased by the petitioner from respondent no. 2 Umesh Kumar for an amount of Rs. 3,50,000/ -. And in respect of that deal a cheque no. 0226022 dated 29.06.2010, for an amount of Rs. 85,000/ - was given towards part of consideration for the vehicle. It was alleged in the application that the respondent no. 2 committed cheating by getting dishonoured the aforesaid cheque and taking vehicle back into his possession.

(3.) IT is argued on behalf of the petitioner that the learned Sessions Judge has no power to entertain the revision against the order passed under section 156 (3) Cr.P.C. On the other hand, learned counsel for the respondent no. 2 submitted that the revisional court has rightly set aside the order passed by the Magistrate. As such, the only question before this Court is: -