BLUE DART EXPRESS LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present application under section 482 ofThe Cri.P.C, the applicants have questioned the correctness of the order passed by the learned Chief Judicial Magistrate, Aurangabad, asking Kranti Chowk Police Station to carry out the investigation under section 156(3) of The Cri.P.C. in the complaint filed by the respondent No. 2 before the learned Chief Judicial Magistrate, Aurangabad bearing complaint No. 1625/2002 and this order was confirmed by the learned Additional Sessions Judge, Aurangabad in Criminal Revision No. 95/2004 vide judgment and order dated 22/9/2004.

(2.) Rule was issued in this application on 15/12/2004 with interim relief in terms of prayer Clause 'C'.

(3.) Heard learned Counsels for the parties.