1. This is an application filed by respondent no. 2 for early hearing of the matter.
2. The matter was admitted and investigation was stayed.
3. In the light of the decision of the Supreme Court in Umesh Kumar v. State of Andhra Pradesh ((2013) 10 SCC 591), we are satisfied that stay of investigation was having adverse impact on collection of evidence as well as investigation since material gets vanished slowly and slowly. That apart, learned Counsel for the applicants himself states that the order passed by the learned Magistrate under Section 156(3) of Code of Criminal Procedure is under challenge so also first information report registered as a sequel thereto. He further submits that since first information report has also been challenged, this Court has jurisdiction to test validity of the first information report.
4. We find that revision is maintainable against the order passed by the learned Magistrate under Section 156(3) of the Code of Criminal Procedure. That is obviously an effective and alternate remedy. The law is well settled that jurisdiction under Section 482 of Code of Criminal Procedure cannot be exercised by indirect method when statutory remedy of revision is avalable.
5. The submission made by Shri Kasat, learned Counsel for the applicants, that since first information report has been challenged, the order under Section 156(3) of the Code of Criminal Procedure merges into first information report is wholly misconceived. The foundation of first information report is order under Section 156(3) of the Code of Criminal Procedure and, therefore, Shri Kasat, learned Counsel for the applicants, is putting cart before horse by making the above submission. We, therefore, dispose of Criminal Application No. 591/2012 reserving liberty in favour of applicants to take such steps as are available in law. Interim order is vacated. The investigation be completed within three months from today.
6. At this stage, Shri Kasat, learned Counsel for applicants, prays for stay of this order. The prayer is rejected.
7. In view of above, Criminal Application No. 173/2015 for early hearing stands disposed of.