CHANDRA SINGH Vs. HARIHAR SINGH

JUDGEMENT

(1.) THIS application has been filed by the complainant under Section 439 of the Criminal Procedure Code for a further enquiry into the complaint that had been made by the petitioner before the Sub -divisional Magistrate.

(2.) THE petitioner filed his complaint before the Sub -divisional Magistrate concerned on 3 -10 -63. The learned Sub -divisional Magistrate made the following order :

(3.) THE Enquiring Magistrate, Sri I. N. Thakur, submitted his report which was put up before the learned Sub -divisional Magistrate on 12 -11 -64 when he passed the following order :