KISHAN DHARAMDAS Vs. STATE OF GUJARAT & 7

JUDGEMENT

(1.) LEARNED advocate Mr. Bhatt states that respondent No.7 has also expired. Learned advocate for the petitioner seeks permission to delete respondent No.7. Permission granted. Petitioner to carry out amendment forthwith.

(2.) BY filing this revision application under section 397 of the Code of Criminal Procedure, 1973 (for short "the Code"), the petitioner has challenged the order passed by the learned Additional Sessions Judge, Vadodara on 30.6.2000 in Criminal Revision Application No.77 of 1998 setting aside the order passed under section 156(3) of the Code for investigation by learned JMFC, Vadodara on 30.6.1997 in Inquiry Case No.83 of 1997.

(3.) ACCORDING to the petitioner, he filed a complaint in the Court of learned JMFC under sections 120(B), 465, 467, 468, 471, 475 and 114 of the IPC and it was registered as Inquiry Case No.83 of 1997. The trial Court passed an order under section 156(3) of the Code and directed the P.I. or any officer of City Police Station to investigate and make report within 30 days. Therefore, the respondent accused preferred Criminal Revision Application No.77 of 1998 in the Court of learned Sessions Judge, Vadodara challenging the said order. After hearing learned advocates for the parties, the Sessions Court by impugned order allowed the revision application and set aside the order passed by the trial Court. Being aggrieved by the said decision, present revision application has been filed.