BHANJIKHAN JAHAJIKHAN MALEK Vs. ABDULMUNIR K MAHESANIA

JUDGEMENT

(1.) he petitioner who is an original complainant has assailed the order passed below Exh. 8 in Criminal Case No. 32 of 1987 by the learned J. M. F. C. Bajana on 16-9-1987, under the provisions of Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 (Code for short). A resume of the relevant facts may briefly be stated at this stage.

(2.) The petitioner who is an original complainant filed a criminal complaint against the opponents Nos. 1 to 4 who are original accused persons Nos. 1 to 4, in the Court of Judicial Magistrate First Class, Bajana for the offences punishable under Secs. 170, 341, 342, 347, 348, 350, 504, 120-B and 34 of the Indian Penal Code. The learned trial Magistrate was pleased to refer the complaint to Police for Investigation by invoking the provisions of Sec. 156(3) of the Code.

(3.) Upon the investigation by the Police, charge-sheet was submitted against the opponents Nos. 1 to 4 for various offences and the case was registered as Criminal Case No. 32 of 1987.