PRAMOD KHERA Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) By means of present Application under Section 482 Cr.P.C., the applicant seeks to quash the impugned judgments dated 17.08.2016 passed in Criminal Revision No. 87 of 2014, whereby order dated 20.08.2014 passed by Chief Judicial Magistrate, Udham Singh Nagar has been set aside and remanded the matter for rehearing.

(2.) An application was filed by the complainant under Section 156(3) Cr.P.C. against the applicant. The said application was dismissed by the Chief Judicial Magistrate, Udham Singh Nagar. Feeling aggrieved against the same, the complainant preferred a criminal revision before the 3rd Additional Sessions Judge, Udham Singh Nagar. The said revision was also dismissed and the matter was remitted back to the learned Trail Court for passing a fresh order in accordance with law with some observations.

(3.) It is the only submission of learned counsel for the applicant that the learned Trial Court be directed that whenever it proceeds with the matter it should not be influenced by any of the observations made in the body of the Revisional Court's order.