(1.) Termination of a proceeding under Section 107, Criminal Procedure Code by application of Section 116(6), Cr. P.C. by the impugned appellate order is grievance of the petitioner in this revision.
(2.) Proceeding against opposite parties Nos. 1 to 22 under Section 107, Cr. P.C., was initiated at instance of petitioner on 15-10-1985. First witness was examined on 29-11-1986. Eel accepting that 20-11-1986 shall be the date of commencement, enquiry is to be completed within six months i.e. by 20-5-1987. Before expiry of six months, learned Assistant Public Prosecutor raised the question of extension of time on basis of which learned Magistrate extended the period by further six months. Final order was passed on 31-8-1987. Opposite Parties preferred appeal. Learned Additional Sessions Judge allowed the appeal on various grounds one of which is that no reason was given to extend the period of enquiry. This is grievance of petitioner.
(3.) Extension of the period of enquiry beyond six months is possible of provision under Section 116(6) Cr. P.C. is complied with. It reads as follows :-