D.R. PATEL Vs. STATE

JUDGEMENT

(1.) THE present petition arises out of an order passed by the Learned Addl. Sessions Judge dated 09.04.2007 the Learned Addl. Sessions Judge while deciding his second revision petition filed under Section 397 Cr.P.C. has upheld the order of the Metropolitan Magistrate dated 23.06.2007 directing the petitioners to face a trial in case FIR No. 139/04 dated 28.04.2004 under Section 420/468/471/504/506/34 IPC which has been registered at the instance of the second respondent.

(2.) BRIEFLY stating the facts giving rise to this case are:

(3.) HAVING gone through the record I find that the Learned Addl. Sessions Judge while disposing of the revision petition has taken note of the submissions made by the petitioner that the writ petition was also filed by the complainant before the Hon'ble High Court in CM.No.6951/2004 against the school authorities and were seeking a declaration that his child was wrongly been declared as failed and that the said writ petition was dismissed and LPA filed against the said order was also dismissed. An SLP filed against the order passed in LPA was also dismissed.