AMAR SINGH Vs. TRIVENI BAI

JUDGEMENT

(1.) THIS is a petition under section 482 of the Cr. P.C. Arguments heard. It is submitted on behalf of the applicant that criminal Case No. 1452/2000 has been registered by CJM Katni and warrants have been issued against the accused without recording the statement of the complainant under section 200 CrPC. Therefore the order dated 27.6.2000 passed by CJM. Katni is quashed.

(2.) HE is directed to examine the complainant under section 200, CrPC and hold an enquiry as required by section 202 CrPC and then proceed further. The issuance of warrants against the accused persons is also cancelled.