RAM AWADH PANDEY Vs. PIYUSH

JUDGEMENT

(1.) By this petition under section 482 Cr.P.C., the petitioner has assailed order dated 14th July, 2008 passed by learned ASJ in a Revision Petition.

(2.) Brief facts relevant for the purpose of deciding this petition are that the petitioner, an Advocate, filed complaint before the court of learned M.M. in his personal capacity as complainant. Learned M.M. dismissed the complaint finding that there was no substance in the complaint.

(3.) Against the order of learned M.M., the petitioner preferred a revision before learned ASJ. Learned ASJ, after going through the facts of the case, came to conclusion that the order of learned M.M. was as per law and there was no substance in the complaint.