- (1.)Heard learned counsel for the applicant and learned Additional Public Prosecutor for Respondent/State. ADMIT. Heard finally by consent of the learned counsel for the parties.
(2.)The applicant is aggrieved by the order passed by Judicial Magistrate First Class on 23rd April, 2012 and the judgment passed by Additional Sessions Judge, Akot on 27th August, 2012 in Criminal Revision Application No. 25 of 2012.
(3.)The applicant had filed complaint for seeking orders under Section 156(3) of the Code of Criminal Procedure from the learned Judicial Magistrate First Class. The applicant had prayed for directions to the police to investigate into the complaint filed by him against the accused named in the said complaint. The Magistrate granted prayer and forwarded the complaint to the police for investigation. The police registered First Information Report bearing Crime No. M-33/2011 on 28th July, 2011 and investigated the case.