SHARADKUMAR BANSILAL BHALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Kasat, learned counsel for the applicants, Smt. Joshi, learned Assistant Public Prosecutor for the respondent No. 1 and Shri Dhore, learned counsel for the non applicant No. 2. Rule. Rule made returnable forthwith by consent of counsel for the parties.

(2.) By this application filed under Section 482 of the Criminal Procedure Code, the applicants take exception to order dated 19th July 2012, passed by the learned Judicial Magistrate First Class Chikhli, in Criminal Case No. 43 of 2012 by which police have been directed to register the First Information Report under Section 156(3) of Criminal Procedure Code.

(3.) Respondent No. 2 filed Criminal Case No. 43 of 2012 in the Court of Judicial Magistrate First Class Chikhli against 11 accused/applicants against whom allegation of having committed offences under Sections 420, 468, 471, 120B read with Section 34 of Indian Penal Code is made in the complaint filed by respondent No. 2.