RAJMAL HEERALAL JAIN Vs. MANMAL

JUDGEMENT

(1.) This revision petition is directed against the order dt. 3-4-1984 passed by the Judicial Magistrate First Class, Neemuch in Criminal Case No. 190 of 1981 whereby the petitioner's application under S.93 of the Cr. P. C., 1973 (for short 'the Code') for issue of search warrant has been rejected.

(2.) Circumstances giving rise to the revision petition are these. The petitioner instituted a criminal complaint against the non-applicants before the learned Magistrate in respect of offences punishable under Ss.406 and 420 of the I.P.C. in relation to certain ornaments.

(3.) The learned Magistrate in exercise of powers under S.93(1)(a) of the Code ordered issue of search warrant.