RILESH BATUKBHAI BELADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition under Article 227 of the Constitution of India, the petitioner - the original complainant calls in question the legality and validity of the order dated 26.09.2014 passed by the learned 4th Additional District Judge, Surat in the Criminal Revision Application No.120 of 2014, by which, the learned Sessions Judge rejected the Revision Application, thereby affirming the order passed by the learned Judicial Magistrate First Class Mangrol dated 26.06.2014 below Exhibit 1 in the Criminal Inquiry Case No.15 of 2013.

(2.) The facts giving rise to this petition may be summarized as under:

(3.) Mr. Chetan Pandya, the learned advocate appearing for the petitioner submitted that both the Courts below committed a serious error in passing the impugned orders. He submitted that the learned Magistrate ought to have ordered the police investigation under Section 156(3) of the Code having regard to the peculiar nature of the allegations and facts emerging from the record of the case.