- (1.) The present application has been filed against the order dated 27-2-2003 passed by Chief Judicial Magistrate, Mirzapur in Case Crime No. 865 of 2003 whereby he directed to register the application under Section 156(3), Cr.P.C. as complaint.
(2.) The brief facts giving rise to this application are that an application under Section 156(3), Cr.P.C. was moved by revisionist for registration of the case and invetiga-tion. The C.J.M. Mirzapur ordered for registering of the case as a complaint case.
(3.) Being aggrieved by the said order the present revision has been filed.;