BRIJ KISHOR KULSHRESHTHA Vs. STATE OF MP

JUDGEMENT

(1.) AS prayed by learned counsel for the parties, matter is heard finally.

(2.) THE applicant has challenged the order dated 31.12.2007 passed by 7th Additional Sessions Judge, Gwalior in Criminal Case No. 411/2007 whereby the order dated 16.10.2007 passed by JMFC Gwalior, in unregistered complaint case ''Manoj Arora v. Kurshid Begum alias Sheel and others '' was set aside and re -investigation of the case was directed.

(3.) FACTS of the case in short are that the complaint was filed by Manoj Arora against Khurshid Begam and Others for various offences the Magisterial Court vide order dated 16.7.2007 directed to registered a case and submit a report. That, direction was given to SHO Madhavganj, Gwalior. After investigation SHO Madhavganj has submitted a negative report. However, he did not register any case in compliance to the order dated 16.7.2007.