HIRE PARAB Vs. SHRI KRISHNA GOPAL SUBHAJI

JUDGEMENT

(1.) Heard learned Counsel for the parties and learned Public Prosecutor.

(2.) Rule, in both the revision applications. By consent heard forthwith.

(3.) On 31.03.2010, the petitioner in Criminal Revision Application No. 22 of 2011 filed Criminal Misc. Application No. 38/2010 purportedly under Section 156(3) of Criminal Procedure Code against the Superintendent of Police (North) and the Sub-Divisional Police Officer, Mapusa seeking direction to respondent no.1 to register a crime against Shri Krishna Subaji, ASI - respondent no.1 and Shri S. S. Narvenkar, PSI - respondent no.2 in Criminal Revision application No. 22 of 2011 under Section 218 of the Indian Penal Code. After recording the statement of the informant under Section 200 of Criminal Procedure Code, the Magistrate passed an order dated 18.08.2010 under Section 156 of Criminal Procedure Code directing the respondent no.1 to register FIR against respondent nos. 1 and 2 under Section 218 of Indian Penal Code. Pursuant to the said order dated 18.08.2010, FIR came to be registered at Pernem Police Station.