CHETAN R. LOKANDE Vs. SUSHMA J.

JUDGEMENT

(1.) Heard Sri Hemanth Kumar D., learned Counsel for the revision petitioner. There is no representation on behalf of the respondent.

(2.) This revision petition is filed challenging the order dtd. 20/10/2014 passed in Crl.A. No. 25081/2014 by the learned Presiding Officer and Addl. Sessions Judge, Fast Track Court - III, Bengaluru, whereby the learned Fast Track Judge has confirmed the order passed by the Presiding Officer, Metropolitan Magistrate Traffic Court - I, Mayohall Unit, Bengaluru, in Crl.Misc. No. 692/2010 dtd. 13/3/2014.

(3.) The brief facts which are necessary for disposal of the revision petition are as under: