FIITJEE LTD. Vs. STATE

JUDGEMENT

(1.) The present petition is filed, inter alia, challenging the order dtd. 14/2/2019 (hereafter 'impugned order'), passed by the learned Revisional Court, in Cr.Rev. 395/2018.

(2.) By the impugned order, the learned Revisional Court had upheld the order dtd. 19/5/2018, in CC No. 12114/2017, whereby the learned Trial Court had dismissed the application filed by the petitioner under Sec. 156(3) of the Code of Criminal Procedure, 1973 ('CrPC').

(3.) The brief facts of the case are as follows: