P S CHOUHAN Vs. DEOKI BAI

JUDGEMENT

(1.) Heard on admission.

(2.) This revision is directed against the impugned order dated 9-4-1999 passed by Judicial Magistrate First Class, Durg in an unregistered complaint case dismissing the complaint itself.

(3.) During pendency of this revision, Respondent No. 3 B.S. Tirki expired and, therefore, his name was ordered to be deleted from the cause-title.