RADHESHYAM Vs. RANJAN

JUDGEMENT

(1.) This application under section 482 Cr.P.C. is directed against the order passed by the learned 10th Additional Sessions Judge, Ujjain in Criminal Revision No.23/2014 dated 18.10.2014 whereby the learned Additional Sessions Judge dismissed a revision filed by the present applicant/complainant which in its turn directed against order passed by the learned Judicial Magistrate First Class, Tarana, District Ujjain in unregistered complaint No.0/2013 (Radheshyam vs. Dr. Ranjan) dated 04.01.2014.

(2.) The facts relevant for disposal of this application are that the complainant filed a criminal complaint before the Judicial Magistrate First Class, Tarana, District Ujjain stating therein that the complainant was running a firm which was dealing in supply of building material along with his son Shashikant and wife Hansa.

(3.) The Magistrate after going through the averments made in the complaint passed an order directing the concerning police station to register an FIR under section 156(3) Cr.P.C. The concerning police station after making a brief enquiry submitted its report without registering an FIR stating therein that primafacie an offence under section 420 IPC was made out.