RAVI SHARMA Vs. STATE

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Cr.P.C. filed by the petitioner Ravi Sharma against the order dated 9th May, 2007 passed by Ms. Mamta Sehgal, the then learned ASJ, New Delhi in Criminal Revision No. 38/2007 titled Swner Rana v. Ravi Sharma.

(2.) BY virtue of the impugned order, the learned Sessions Judge had set aside the order dated 28.2.2007 passed by Sh. Rajesh Kr. Singh the then learned MM dismissing the complaint of Sumer Rana for non-appearance and acquitting the accused and directing the parties to appear before the learned Magistrate on 16.5.2007.

(3.) IT is stated that during the course of proceedings, two complaint cases were fixed on 25.4.2007 while as the third one got adjourned to 28.2.2007.