Abhay Manohar Sapre, J. - (1.) This appeal is filed against the final judgment and order dated 15.07.2008 passed by the High Court of Judicature at Bombay in Criminal Revision Application No.309 of 2008 whereby the High Court dismissed the criminal revision application filed by the appellant (complainant) herein.
(2.) A few facts need mention hereinbelow for the disposal of this appeal, which involves a short point.
(3.) The appellant filed a complaint under Sections 166, 167, 201 to 204 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") read with Section 25 of the Bombay Police Act, 1951 (for short, "BP Act") against respondent No. 1 herein before the Judicial Magistrate First Class, Indapur.;