GURUSHANKAR REDDY Vs. C. RAMAPPA

JUDGEMENT

(1.) THIS Criminal revision petition is filed under Section 397 r/w Section 401 of Cr.P.C. praying to set -aside the order dated 5.1.2011 passed in Crl. A. No. 331/2010 by the Presiding Officer, Fast Track Court -VI, Bangalore and the order dated 7.4.2010 passed by XIII ACMM, Bangalore in C.C. No. 1506/2008.