DARSHAN KUMAR PAL Vs. SHASHIKANT MAHESHWARI

JUDGEMENT

(1.) HEARD .

(2.) PETITIONER has filed this petition under Section 482 of the Cr.P.C. for quashing the order dated 12.10.2012 passed by Judicial Magistrate First Class, Gwalior in Cr. Case No./2012 complaint whereby, cognizance under Section 420 of IPC was taken against the petitioner and respondent no. 2 on the criminal complaint filed by the respondent no. 1 against them.

(3.) THE respondent no. 1 filed a private complaint on 31.8.2012 against the petitioner and respondent no. 2 before the JMFC, Gwalior under section 420 of IPC. Learned JMFC court recording statements of witnesses under section 200 and 202 of IPC, calling report from PS Padav District Gwalior and considering the statements of witnesses and report of PS concerned took cognizance against the petitioner and respondent no. 2 under section 420 of IPC. Feeling aggrieved against the said order dated 12.10.2012, present petition has been filed.