BRIJESH KHANDUJA Vs. STATE

JUDGEMENT

(1.) Present petition has been filed under Section 482 Cr.P.C. by the petitioner who is the complainant, for setting aside the impugned order dated 2nd March, 2007 passed by Sh.Rajiv Mehra, Addl. Sessions Judge, Delhi.

(2.) Petitioner had lodged the above mentioned F.I.R. against the accused persons and the case is pending before Metropolitan Magistrate for evidence.

(3.) On 1st February, 2007, an application under Section 320(2) Cr.P.C. for seeking permission to compound the case was moved by the petitioner. Vide order dated 2nd February, 2007 the learned trial court rejected the application. Thereafter, petitioner filed revision before the court of Sessions and vide the impugned order the revision petition was also dismissed.