ABDUL WASIM Vs. STATE

JUDGEMENT

(1.) The present application has been filed by the petitioner/applicant seeking clarification of the final order dated 23.03.2009 of this Court disposing off Crl. M.C. 809/2009, where this Court had ordered as follows;

(2.) The petitioner had moved this petition seeking the following relief;

(3.) The case of the petitioner / applicant before this Court was that the third respondent, Dr. Parthasarathy, Chairman cum Managing Director, Sri Sharda Institute of Indian Management, had filed a complaint before the court below on 22.01.2009 under Section 156(3) Cr.P.C., on which the ACMM ultimately directed the police to register an FIR against the petitioner herein and her husband on 31.01.2009. According to the list of dates furnished by the petitioner, it appears that thereafter on 13.02.2009, the petitioner also moved the Magistrate under Section 156(3) Cr.P.C., inter alia, against the third respondent seeking registration of a separate FIR. However, the court below did not issue any orders of the nature sought by the petitioner, and proceeded to issue some other orders on 17.02.2009 and 07.03.2009, with which also, the petitioner was aggrieved. Of course, the chief grievance of the petitioner was that the learned Magistrate had erred in not passing orders on the petitioner's complaint filed under Section 156(3) Cr.P.C. and therefore prayed that either a direction be issued by this Court to the court below to pass appropriate orders on the petitioner's complaint under Section 156(3) Cr.P.C. or to direct the police to investigate the matter in terms of Section 156 Cr.P.C., and to take such further steps as may be warranted in law.