RAJENDRA RAMLAL JAISWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. F.T.Mirza, Adv. for the Applicant, Mr.M.K.Pathan, A.P.P. for Respondent No.1/State and Mr.S.V.Sirpurkar, Adv. for Respondent no.2.

(2.) The applicants, by this application, have questioned the order dated 17.09.2010 passed under Section 156 (3) of the Code of Criminal Procedure by the learned 2nd Joint Judicial Magistrate Chandrapur, Whereby the police were directed to register the offences under Section 120-B read with Sections 420, 467, 468, 471 of the Indian Penal Code and to investigate in detail in respect of the allegations made by the Complainant against three persons by taking effective steps of the investigation.

(3.) The facts according to the Complainant (Respondent no. 2) are as under :-