SRICHAND JHAMANDAS TALREJA Vs. HARIRAM CHIMANLAL PUNJABI

JUDGEMENT

(1.) THIS writ petition has been filed under Article 227 of the Constitution of India and also under section 482 of the Criminal Procedure Code. The complainant is the petitioner and the relief sought for in the petition, is to call for the records and proceedings of Case No.1044/P of 1984 filed in the court of the learned Metropolitan Magistrate, 30th Court, Kurla, Bombay, by the Matunga Police Station, Bombay and after perusal of legality and propriety of the records, judgment and order of acquittal dated 19-10-87 be set aside and necessary action under section 390 of the Criminal Procedure Code be taken against the Respondent nos. 1 to 4.

(2.) IN respect of an occurrence on 3/3/1984 at about 9.30 a.m. the petitioner lodged a complaint to Matunga Police Station and the complaint was taken on file, being C.R.no.230/84. The police registered an offence under section 325 and 114 of the INdian Penal Code against respondent nos. 1 to 4 herein and in respect of the same, a chargesheet was filed on 1/8/1984 by the State. The case was taken on file as C.C.No.1044/P-84, on the file of the Metropolitan Magistrate, 30th Court, Kurla, Bombay.