ANOOP NIRANJAN DOLIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit.

(2.) Heard finally by consent of the learned Counsel for the parties.

(3.) By this application, the order dated 03/10/2013 passed by the learned Judicial Magistrate First Class, Akola and the order dated 30/09/2014 passed by the learned Sessions Judge, Akola are challenged. The learned Magistrate by his order passed on 03/10/2013 directed investigation under Sec. 156(3) of the Code of Criminal Procedure the allegations made in the complaint filed by non-applicant No.2 against the present applicants.