SURESH CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Being aggrieved of the order dated 28.03.2012 passed by the learned Civil Judge (J.D.) and Judicial Magistrate, First Class, Tijara, District Alwar, whereby he has returned the complaint having the prayer to send the same to the concerning police station under Section 156(3) Cr.P.C., the complainant petitioner has filed this criminal miscellaneous petition.

(3.) It was on 17.03.2012 that the complainant petitioner had submitted a report against the accused respondents, at Police Station Tijara, District Alwar. The said report was kept pending by the police on the assurance that it would soon be registered and appropriate action thereupon would be taken. But the police did not register the report and no further action was taken by it. On the contrary, the petitioner was asked to bring an order from the court for registration of the report. Ultimately, the petitioner filed a compliant in the Court against the respondents, with the prayer that the same be sent to the concerning police station for registration and investigation. After filing of the complaint on 21.03.2012, the same was kept for the next date i.e. 22.03.2012. The learned court below, on 28.03.2012, returned the complaint in original to the complainant (Annexure-2). Hence, the present miscellaneous petition has been filed by the complainant before this Court.