RCC INFRA VENTURES LTD. Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners assail order dtd. 7/2/2022 (Annexure P-18) vide which learned JMIC, Gurugram, has ordered for registration of FIR against the petitioners, while exercising powers under Sec. 156(3) of Cr.P.C.

(2.) Though, the allegations as levelled in the complaint (Annexure P-15), annexed with application under Sec. 156(3) Cr.P.C. filed by complainant may not really be relevant for the purpose of adjudication on the legal issues raised before this Court but the same are being briefly stated hereinunder :

(3.) The above referred complaint (Annexure P-15) alongwith an application under Sec. 156(3) Cr.P.C., was filed by respondent no.2/complainant before learned CJM, Gurugram on 4/2/2022 as would be evident from the 'Case Status Details' (Annexure P-14). The application under Sec. 156(3) Cr.P.C. came to be accepted by learned JMIC, Gurugram, vide order dtd. 7/2/2022 (Annexure P-18), wherein a direction was issued to SHO concerned to lodge a FIR. It is the said order (Annexure P-18) which is being assailed before this Court.