GURMEET SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) With consent, heard finally.

(2.) This order shall govern disposal of M.Cr.C.No. 19437/2018 and M.Cr.C.No. 19443/2018 as nature of both these petitions are same and both these petitions have been filed against identical orders passed over the application of complainant i.e. respondent No. 2; however, for the sake of convenience, facts of M.Cr.C. No. 19437/2018 are taken into consideration.

(3.) The present petition under Section 482 of Cr.P.C. has been preferred by the petitioners being crestfallen by order dated 22/12/2017 (Annexure P/1) passed by the trial Court; whereby, direction over application of respondent No. 2 filed under Section 156 (3) Cr.P.C. has been given to SHO, Police Station, Huzrat Kotwali, District Gwalior to register the case against the petitioner and investigate the matter. Petitioners are further aggrieved by order dated 4/5/2018 passed by Additional Sessions Judge (Special Court No. 3), Gwalior whereby, the revision preferred by the petitioners has been rejected on the ground of maintainability as the revision was not maintainable because it takes exception to interlocutory order of trial Court.