NARESHBHAI MANIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The revisioner is the complainant of a complaint lodged by him before Metropolitan Magistrate, Court No.19, registered as Enquiry No. 10/2002, whereunder respondents Nos. 2, 3, and 4 were alleged to have committed offences punishable under Sections 464, 467, 468, 472, 474, 120B and 420 of IPC. The said complaint was lodged on 15.2.2002. Learned Metropolitan Magistrate, Court No. 19, Ahmedabad passed an order directing the investigation to be made by Police under Section 156(3) of Cr.P.C. The order can be translated thus:

(2.) The original complainant is aggrieved by the said order passed in the Revision Application and hence this Revision.

(3.) Respondent No.1 State is represented by Additional Public Prosecutor Mr. Desai. Respondent No.2 is represented by learned Advocate Mr. S.V. Raju. Respondent No.3 is personally present before this Court and respondent No.4 though served with a notice of rule, has chosen not to contest this Revision Application.