C. DINAKAR Vs. S. KRISHNAMURTHY

JUDGEMENT

(1.) The present petition is filed under Section 397, Cr.P.C. challenging the order passed by the VIII Metropolitan Magistrage, BEngaluru, in C.C.8409/05.

(2.) Revision petitioner is the accused in the said case. His plea is recorded for the offence punishable under Section 500, I.P.C. on 21.1.2013. Petitioner has filed an application under Sections 211(5) and 461, Cr.P.C. to drop the proceedings contending that the proceedings were irregular and the complainant has made misrepresentations to obtain an order from the court. The said application came to be dismissed on 8.8.2015. It is this order which is called in question on various grounds as set out in the memorandum of revision petition.

(3.) The case is set out for admission. The respondent is duly served and present. Both the parties are not represented by any advocate and have submitted their arguments.