(1.) Heard finally at motion stage.
(2.) This revision is directed against the order dated 4.12.2006 passed by the Judicial Magistrate, First Class, Dabra (District Gwalior) in unregistered case.../06 (Nathuram Yadav vs. Abdheys Sharma and others) by which the Magistrate forwarded the complaint for investigations under Section 156(3) of Cr.P.C. to the Police.
(3.) In short, the fact of the case is that non-petitioner No. 1 (complainant) filed a complaint against the petitioners under Sections 323, 294, 506-B, 427 of IPC and also under Section 3(1)(10) of SC & ST Prevention of Atrocities) Act, 1989.