JAIPUR EX SERVICEMEN WELFARW COOP SOCIETY Vs. STATE

JUDGEMENT

(1.) This criminal Cr. Misc. Petition has been filed under section 482 Cr.P.C. against the order dated 05.1.2012 passed by Additional Chief Judicial Magistrate No. 7 Jaipur Metropolitan, Jaipur in case No. nill of 2011 by which the application filed by the petitioner for sending the complaint for investigation under section 156 (3) Cr.P.C. to the Police Station, Bajaj Nagar, Jaipur was dismissed.

(2.) It is an admitted fact that on 15.12.2011 the petitioner filed a complaint under section 190 Cr.P.C. for offences under sections 379, 406, 384, 467, 468, and 120 B IPC before the ACJM No.7 Jaipur Metropolitan Jaipur. The ACJM on 16.12.2011 passed the following order :

(3.) On 17.12.2011 the ACJM passed the following order :