BALKRISHNA Vs. MADHUSUDAN

JUDGEMENT

(1.) ARGUMENTS heard.

(2.) IN Execution Case No. 17-A/02, ADJ, Khurai vide order dated 31-8-2004 allowing application under Section 195, Cr. PC directed filing of complaint against the appellant under Sections 192, 198, 432, 464, 466, 469, 479, 120-B, IPC. The present appeal is directed against the order aforesaid passed in Execution Case No. 17-A/02.

(3.) UNDER Section 341, Cr. PC an appeal lies against the order said to have been passed by any Court exercising jurisdiction under Section 340, Cr. PC. The present appeal although one under Section 341 has been preferred as a Misc. Civil Appeal arising out of the impugned order dated 31-8-2004.