SURESH CHANDRA JOSHI Vs. SANJAY SAH

JUDGEMENT

(1.) Learned Magistrate declined to issue process on the private complaint preferred by respondent vide order dated 17.11.2006. Feeling aggrieved complainant / respondent preferred criminal revision no. 11 of 2006 before the Sessions Judge, Almora. The revision was allowed vide order dated 19.12.2008 setting aside the dismissal order dated 17.11.2006 and remanding the matter back to the Judicial Magistrate with a direction to pass fresh order in accordance with law. Thereafter, Judicial Magistrate on 19.01.2009 passed following order:

(2.) Feeling aggrieved, accused has preferred this petition.

(3.) Order dated 19.01.2009 passed by Judicial Magistrate is non speaking order, therefore, is not sustainable in the eyes of law.