(1.) The petitioner is aggrieved by the order dated 30.08.2019 passed by Judicial Magistrate First Class, Badnagar District Ujjain, under section 156(3) of the Cr.P.C whereby on the basis of complaint filed by the complainant the trial Court has directed the police station Batapchalana Tehsil and District Ujjain to register the FIR and investigate the same.
(2.) Grievance of the petitioner is that he is a Tehsildar and in compliance of the direction of the authority, he removed encroachment of the petitioner. He got annoyed by this and to take revenge, he has filed the complaint. Several papers to support the contention are annexed with the petition.
(3.) By the impugned order, the Magistrate has not taken any action except that the matter is sent to the police to investigate as to whether any offence is committed by the petitioner or by anyone else.