MAHENDRA J SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent State. Learned advocate Mr. K.G. Sheth, waives service of Rule on behalf of the respondent No. 2.

(2.) Mahendra J, Shah has filed the present Revision Application against the order passed by the learned Judicial Magistrate, Court No. 4, Vadodara on 19th August, 1995.

(3.) One Vijay Anandrao Pawar had filed a criminal case against Devram alias Devendra Mangaji Mali and Ashokkumar Kashinath Parekh and others on the allegation that a carton containing yarn worth Rs. 8,02,000/- were entrusted for the purpose of delivering the same to DCW, but the said yearn was not delivered to the cosignee and that there was a misappropriation of the said goods. The said complaint was a private complaint lodged by the complainant and the learned Judicial Magistrate directed investigation under Sec. 156 (3) of the Code of Criminal Procedure.