RAMSAGAR Vs. RAJESHWARI AND ORS.

JUDGEMENT

(1.) This criminal revision petition is filed by the petitioner under Section 397 of Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C' for short) assailing the order dated 26.10.2015 passed by the Court of Metropolitan Magistrate Traffic Court-VI, Bengaluru City (hereinafter referred to as 'trial Court' for short) in Crl.Mis.No.115/2015 and the same was confirmed by the LX Additional City Civil & Sessions Judge, Bengaluru (hereinafter referred to as 'Appellate Court' for short) in Criminal Appeal No.425/2016.

(2.) Heard the learned counsel for the petitioner as well as the learned counsel for the respondents.

(3.) The ranks of the parties before the trial Court is retained for the sake of convenience.