SAMEER KUMAR SHARMA Vs. SHANKARLAL RANGWANI

JUDGEMENT

(1.) HEARD on admission.

(2.) INVOKING the extraordinary jurisdiction of this Court conferred under Section 482 of Cr.P.C., the petitioner has filed this petition for quashing the order date 23.5.2009 passed by the court XIV Additional Sessions Judge, Gwalior in Cr. Revision No. 160 of 2009 affirming the order dated 8.4.2009 passed by the court of JMFC, Gwalior in Cr. Case No. 10771 of 2006 rejecting the private complaint of petitioner under Section 203 of Cr.P.C. filed against the respondents no. 1 to 3 for offences punishable under Section 420, 468, 471 and 120 of IPC.

(3.) LEARNED trial Court on basis of the private complaint, recorded the statements of petitioner himself and Manju Shivhare under section 200 of Cr.P.C. The statements of other witnesses namely Shanta Sharma (AW1), Dr. Pankaj Yadav (AW2), Dr. Yogendra Pradhan (AW3), Dr. Swati Agrawal (AW4) and Dr. S.N. Ayangar (AW5) were also recorded. Thereafter, considering these statements and hearing learned counsel for the parties, learned JMFC rejected the said complaint vide order dated 8.4.2009. The said order of JMFC was challenged before the revisional Court which was also dismissed by the learned revisional vide impugned order affirming the order of trial Court. Hence, this petition under section 482 of Cr.P.C. has been filed by the petitioner herein before this Court.