AMIT KHANDELWAL Vs. STATE OF MP AND OTHERS

JUDGEMENT

(1.) This application under section 482 of Cr.P.C., 1973 has been filed seeking a direction to the S.H.O., Police Station Inderganj, Distt. Gwalior to take action against the respondents no. 2 to 10 in crime no. 471/2008.

(2.) The necessary facts for the disposal of the present application in short are that the applicant had filed a criminal complaint against the respondents no. 2 to 10 for offence under Section 403, 418, 420, 423, 467, 468, 477, 120B of I.P.C. The Magistrate passed an order under section 156(3) of Cr.P.C., 1973 and directed the police to register the F.I.R. and to file a final report. Accordingly, the police registered crime No.471/2008 for offence under Section 403, 418, 420,423, 467, 468, 477, 120B of I.P.C.

(3.) It appears that after completing the investigation, the police filed a closure report before the Magistrate, which was objected by the applicant and ultimately, the Magistrate by order dated 22-8-2016 rejected the closure report and directed for further investigation.