MAHENDRA P DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is directed against the order passed on Exh. 11 in the Criminal Case No. 3285 of 1983 by the learned Judicial Magistrate First Class Anand on 7/11/1983.

(2.) The facts in short leading to this revision application are as under:

(3.) In the aforesaid case the Police has filed the charge-sheet and the learned Magistrate has taken cognizance of the case and also framed the charge. The original complainant Mahendra P. Desai made an application purporting to be under Sec. 173(8) of the Criminal Procedure Code and submitted that the complainant has a doubt that the police has colluded with the accused and/or deliberately or ignorantly the proper investigation has not been done and he pointed out certain defects in the investigation as detailed ill the said application. The said application was opposed on behalf of the accused. After considering the contentions raised therein the learned Magistrate has dismissed the said application.