DILIPBHAI KAMLAKANT PANDEY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicant-original complainant calls in question the legality and validity of the order dated 10.01.2017 passed by the learned Additional Sessions Judge, Tapi at Vyara in the Criminal Revision Application No.13 of 2015.

(2.) The facts giving rise to this application may be summarized as under;

(3.) Mr. Marshal, the learned senior counsel appearing for the applicant vehemently submitted that the case at hand is one, in which, police investigation is necessary having regard to the nature of the allegations and the materials, which is necessary to be collected. It is only the police who will be able to effectively investigate the complaint. Mr. Marshal, the learned senior counsel severely criticized the reasonings assigned by the Revisional Court. Mr. Marshal submits that the Revisional Court has come to the conclusion that the revision itself was maintainable, as the order, which was challenged in revision, was an interlocutory order.