P KAVSALYA DEVI Vs. K RADHA MANOHAR DESAI

JUDGEMENT

(1.) This application under Section 482 of the Criminal Procedure Code (for short "Cr.P.C.") is filed with the following prayer:

(2.) The necessary facts that led to the filling of the case set forth succinctly are as follows:

(3.) The petitioner as the de facto- complainant presented a private complaint before the IX-Metropolitan Magistrate Hyderabad against the Respondents 1 to 3 herein making certain allegations and alleging that they committed offences punishable under Sections 406, 402 and 506 I.P.C. The complaint was forwarded to the police under Section 156(3) Cr.P.C. for investigation and submission of final report. After investigation police submitted a final report under Section 173 Cr.P.C. to the learned Magistrate referring the case as purely of civil nature. Thereafter on 5-4-2004 the learned Magistrate made the following order: