MIRZA MOHD. MEHDI Vs. STATE

JUDGEMENT

(1.) In this petition, the petitioners have sought the following reliefs:

(2.) This petition takes exception to the impugned order dtd. 28/10/2024 passed by the learned XVII Additional City Civil and Sessions Judge, Bengaluru in Criminal Revision Petition No.25045/2021, whereby the said Revision Petition filed by respondent No.2 was allowed by the Session Court and set aside the order dtd. 20/3/2021 passed by the learned Magistrate and remitted the matter back to the learned Magistrate for reconsideration afresh, in accordance in law.

(3.) Heard the learned counsel for the petitioners and the learned counsel for respondent No.2 and perused the material on record.