SUNITA RANI Vs. RAVINDER KUMAR & ORS

JUDGEMENT

(1.) By order dated 22.07.2013, the Metropolitan Magistrate brought the curtain down on the criminal case initiated by the petitioner. The said order was challenged before the court of Sessions invoking its revisional jurisdiction by filing petition (CR.No.07/2014) but having been upheld by order dated 01.12.2014. The petitioner consequently has come up to this Court praying for exercise of its inherent power under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) and Article 227 of the Constitution of India for setting the said orders at naught and reviving the proceedings before the courts below.

(2.) The trial court record was called for in terms of the directions in the previous order. The private party respondents, against whom the criminal action is sought, were duly noticed and have appeared through counsel.

(3.) On perusal of the record of the criminal case, it is found that the Metropolitan Magistrate has not approached the proceedings arising out of the criminal complaint of the petitioner properly or in accordance with law. This would need interference by this Court.