G.L. Gupta, J. - (1.) This revision petition is directed against the order dated 29.8.1998 passed by learned Spl. Judge, Jodhpur in Cr.Rev. No. 15/98 whereby he set aside the order of learned Judl. Magistrate accepting the final report and gave certain directions.
(2.) Smt. Sita Devi had filed a complaint in the Court of Judl. Magistrate, Bilara which was sent to the police under section 156(3) Cr.P.C. for investigation. The police after investigation submitted final report. Learned Magistrate accepted the final report and dismissed the protest petition filed by the complainant. Against that order, the complainant preferred a revision petition before the learned Sessions Judge which was heard by learned Spl. Judge and was allowed by the impugned order.
(3.) Mr. Garg, contends that learned Spl. Judge has committed an error in directing the Magistrate to direct the police to investigate the matter in particular manner. He does not object to the acceptance of revision petition by the learned Spl. Judge, but according to him, no directions could be given for conducting the investigation in particular manner.;