- (1.) Heard learned counsel for the applicant and learned A. G. A. for the State.
(2.) This application under Section 482 Cr.P.C. has been filed with a prayer to quash the order dated 13.10.2011 passed by the Chief Judicial Magistrate, Chitrakoot in Misc. Case No. 318 of 2011, Awadhesh Prasad Vishwakarma Vs. Arvind Maurya and others, whereby the application filed by the applicant under Section 156 (3) Cr. P. C. has been directed to be treated as complaint.
(3.) It is contended by learned counsel for the applicant that the order dated 13.10.2011 passed by the Magistrate is illegal.;