MOHINI KAUL Vs. STATE

JUDGEMENT

(1.) The Petitioner has assailed the order dated 06.10.2010 passed by Sh. Praveen Singh, Judge, Small Cause Court cum- Addl. Sr. Civil Judge, New Delhi, which reads as under:

(2.) Being aggrieved by the aforesaid order, the Petitioner filed a revision Petitioner under Sections 397/399/400 Code of Criminal Procedure, 1973 before the Sessions court wherein, the learned Additional Sessions Judge, Saket, Saket Court, New Delhi vide order dated 27.01.2011 dismissed the revision filed by the complainant being non-maintainable.

(3.) The learned Additional Sessions Judge has relied upon the case of Krisan Kumar Gupta v. Mohammed Jaros and Anr., 2003 1 RCR(Cri) 127, wherein it was held as under.