MEERA MUKUND Vs. LOKANATH

JUDGEMENT

(1.) THIS Criminal Petition is filed under Section 482 of the criminal Procedure Code praying that this Hon'ble Court may be pleased to set aside the orders dated 18-10-1995 passed by the XXIII Additional City Civil and Sessions Judge, Bangalore, in Criminal Revision Petition No. 165 of 1995 and the order dated 1-6-1995 passed by the IX Additional C. M. M. , Bangalore, in C. C. No. 1854 of 1988.

(2.) BEING aggrieved by the orders passed by the learned XXIII Additional City Civil and Sessions Judge, Bangalore in Criminal revision Petition No. 165 of 1995, the petitioner approached this court under Section 482 of the Criminal Procedure. Code. The learned Sessions Judge has passed the following order.

(3.) FROM this order, it is clear that the petitioner will have full opportunity to contend before the Magistrate. The learned counsel for the petitioner submits that by this time the application must have been disposed of. Under that circumstance, viewed from any angle, I do not find any reasons to interfere with the impugned order passed by the learned XXIII Additional City Civil and Sessions Judge, in criminal Revision Petition No. 165 of 1995. Accordingly, this petition is dismissed.