JAG NARAYAN Vs. GOVT ADVOCATE

JUDGEMENT

(1.) This is an application under section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') for quashing the order dated 24.5.2011 passed by the Sessions Judge, Mathura in criminal revision no. 219/2011 arising out of judgment and order dated 22.3.2011 passed by the Additional Chief judicial Magistrate-III, Mathura, whereby the learned Magistrate treated the applicant's application moved under section 156(3) of the Code as complaint.

(2.) The applicant can not express any legitimate grievance against the impugned order on the ground that the Magistrate treated his application under section 156 (3) of the Code as complaint. As a rule, the Magistrate has power to do so.

(3.) I do not consider it proper to interfere with the matter. The petition has no merit and is, therefore, dismissed.