L.K. RAMESH Vs. S.G. THIPPESHAPPA

JUDGEMENT

(1.) This revision petition is preferred under Section 397 read with Section 401 of Criminal Procedure Code, 1973 to set aside the order dated 26-7-2011 passed by the II Additional Sessions Judge, Davangere, in Cri. R.P. No. 7 of 2011. The brief facts which gave rise to this criminal revision petition are as under:

(2.) Aggrieved by the dismissal order, the complainant preferred Criminal Revision Petition No. 7 of 2011 on the file of the II Additional Sessions Judge, Davangere. The learned Sessions Judge upon merits by order dated 26-7-2011 partly allowed the revision petition while setting aside the order of dismissal of the private complaint as against respondent 1-L.K. Ramesh - the Police Sub-Inspector while confirming the order of dismissal of the private complaint against respondents 2 to 5.

(3.) Aggrieved by the same, respondent 1-the Police Sub-Inspector presently working as C.P. I, at Pandavapura Police Station has filed this revision petition questioning the legality and the correctness of the order passed by the Sessions Judge.