Bombay High Court
Radheshyam Singh vs Hikmat Udhan And Ors on 21 January, 2019
Author: Mridula Bhatkar
Bench: Mridula Bhatkar
Sherla V.
revn.499.2107_9.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL REVISION APPLICATION NO.499 OF 2017
Radheshyam Singh ... Applicant
Vs.
Hikma Udhan & Ors. ... Respondents
Mr.Radheshyam Singh Applicant present inperson
Mr.Chetan Mali for Resp. Nos.7 to 9, 12, 13 & 15
Mr.Swapnil Wagh for Resp. Nos.10 & 11
Mr.Vinod Chate, APP, for the Respondent - State
CORAM: Mrs.MRIDULA BHATKAR, J.
DATED: JANUARY 21, 2019 P.C.:
1. In this revision application, the order dated 6.3.2017 passed by the learned Metropolitan Magistrate, 32 nd Court, Bandra, Mumbai, for further investigation of MECR No.04 of 2013 of Kherwadi police station filed in Complaint bearing No.307/SW/2012 is challenged. The applicant is the original complainant, who has lodged the complaint under sections 218, 465, 468, 471, 420 r/w section 34 of the Indian Penal Code. The learned Magistrate has registered the case as MECR No.4 of 2013.
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revn.499.2107_9.doc
2. Heard the learned Counsel for the parties.
3. Perused the impugned order. It is mentioned that the Investigating Officer has mentioned that he is not able to file any chargesheet as there is no sufficient evidence. It appears that twice the matter was sent for further investigation and the police have filed 'A' summary. The order passed by the learned Magistrate of sending the matter for further investigation and accepting the 'A' summary cannot be faulted with.
4. The Revision application is, therefore, dismissed.
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