VENU Vs. KRISHNAPPA

JUDGEMENT

(1.) this criminal revision petition is filed under Section 397(1) of cr. P.c. to set aside the order dated 4-12-1990 passed by the metropolitan magistrate, iv court, Bangalore, in case No. Pcr 290/1990.

(2.) I have heard the learned counsel for the petitioner and perused the records of the case. The learned counsel for the respondent has remained at the time of hearing of this case.

(3.) the revision petition is admitted.