S ANDI THEVAR Vs. STATE

JUDGEMENT

(1.) THE challenge in these revision cases is as against the order of cancellation by the learned Sessions Judge vide order dated 6/9/2007 in Cr. M. P. Nos. 3175 and 3176 of 2007.

(2.) HEARD both sides.

(3.) THE gist and kernel of the grievances of the petitioners/a. 1 and A. 2 in both revision petitions, is to the effect that the C. B. C. I. D police almost completed the investigation and laid the police report as against the petitioners/a. 1 and A. 2 and also A. 3, for the offences punishable under Sections 120 (B), 365 and 364 I. P. C. However, the defacto complainant being not satisfied with such filing of the final report, approached this Court and thereupon, based on the direction of this Court, C. B. I took over the investigation. There is some arguments relating to the fact whether C. B. I embarked upon further investigation or fresh investigation. Be that as it may, I am not very particular about those facts at this stage.