JIVAN VINAYAKRAO BARIDE Vs. DINESH RAMDULARE GUPTA

JUDGEMENT

(1.) This, application is filed, challenging, the impugned judgment and order dated 7-11-2001 passed by the Additional Sessions Judge; Parbhani in Criminal Revision No. 113/2001.

(2.) The present, applicant filed Regular Criminal Case No. 76/2001 against the respondent No. 1 under Sections 418, 420, 468, 471 and 218 of the Indian Penal Code on 15-6-2001 before the Judicial Magistrate. First Class, Purna praying therein to direct the police of Purna Police Station to investigate and reglstek4lhe crime under Section 153(3) of Criminal Procedure, Code and to submit the charge-sheet within stipulated period in the Court.

(3.) Background facts of the case are as under: