SANJAY RANA Vs. MAHESH GARG

JUDGEMENT

(1.) This order shall govern the disposal of M.Cr.C. No. 3636 of 2011, Sanjay Rana vs. Mahesh Garg and another. A copy of this order be placed in the record of M.Cr.C. No. 3636 of 2011.

(2.) By this petition under section 482 of the Code of Criminal Procedure, 1973 (in short the 'Code'), the petitioner is praying for quashment of order dated 11-4-2011, passed by the First Addl. Sessions Judge (Special Judge) Indore, by which learned Special Judge directed for investigation and clubbing the complaints filed under section 156(3) and the private complaint filed under section 190/2001 of the Code and fixed the case for arguments of all the three cases.

(3.) M.Cr.C. No. 3636 of 2011 has been filed by the petitioner for quashment of order dated 11-4-2011 passed by the learned Special Judge, Indore, by which learned Special Judge directed for report under section 156(3) of Code of Criminal Procedure.