ABHISHEK KUMAR MISHRA Vs. SHIVRAJ JASANI

JUDGEMENT

(1.) The petitioner herein had filed an application u/s.154 read with Sec. 156(3) of Cr.P.C. being Criminal Misc. Application No.2827 of 2022 before the Magisterial Court at Vadodara. The said application came to be rejected by the concerned Magisterial Court vide order dtd. 9/9/2022. Being aggrieved by the said order, the petitioner preferred revision before the Sessions Court being Criminal Revision Application No.198 of 2022. The said revision application was partly allowed by the concerned Sessions Court vide order dtd. 19/9/2022 whereby, the matter was remanded to the Magisterial Court for consideration afresh.

(2.) Pursuant to the order dtd. 19/9/2022 passed by the Sessions Court, the petitioner approached the Magisterial Court by way of Criminal Misc. Application No.3609 of 2022. The said application came to be rejected by the concerned Magisterial Court vide order dtd. 1/10/2022. The petitioner challenged the said order by filing Criminal Revision Application No.235 of 2022 before the concerned Sessions Court concerned. By order dtd. 4/3/2023, the Sessions Court concerned partly allowed the revision application whereby the matter was again remanded to the Magisterial Court for consideration afresh along with some directions.

(3.) Thus, for the third time, the petitioner approached the Magisterial Court. After hearing both the sides, the concerned Magisterial Court rejected the applications of the petitioner by way of order dtd. 21/4/2023. Without approaching the Sessions Court, the petitioner straightaway approached this Court by way of this petition seeking a direction to the Commissioner of Police, Vadodara to register an FIR in respect of the allegations made in the complaint filed by him.