PREMSING SHIRAM YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition under Article(s) 226 / 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C .") at the instance of the original complainant is directed against the order dated 3 rd July 2021 passed by the learned 6 th Additional Sessions Judge, Ankleshwar, District : Bharuch in Criminal Revision Application No.67 of 2018, by which the learned Sessions Judge has confirmed the order dated 2 nd November 2015 passed below Criminal Inquiry No.2 of 2015 by the learned Additional Chief Judicial Magistrate, Ankleshwar in dismissing the criminal complaint filed against the respondents herein for the offence punishable under Ss. 406 , 420 , 467 , 471 , 120B read with 114 of the Indian Penal Code .

(2.) The case of the prosecution can be stated as under by way of free translation:

(3.) In furtherance to the aforesaid complaint, the learned Magistrate directed to the concerned police station to submit report under Sec. 202 of the Cr.P.C. The concerned police station, in compliance of the aforesaid order, submitted its report dtd. 14/8/2015.