PAPPU KUMAR SINH Vs. DHARMESH BHARATBHAI PATEL

JUDGEMENT

(1.) The present petition is filed by the petitioner - original complainant under Article 226 /227 of the Constitution of India, being aggrieved by and dissatisfied with the impugned order dtd. 8/4/2019 passed by the learned appellate Court below - 5th Additional Sessions Judge, Rajkot in Criminal Revision Application No.31 of 2018, whereby the discharge application of the present respondent No.1 is allowed and the order passed by the learned trial Court - 5 th Additional Chief Judicial Magistrate, Rajkot dtd. 15/12/2017 in Criminal Case No.7184 of 2014, rejecting the discharge application of present respondent No.1, is reversed.

(2.) The brief facts of the case are as under :

(3.) The matter is of the year 2019 and the issue is of the year 2014. Till date, neither notice nor any effective order is passed by this Court. Since no notice is issued, respondent No.2 may be unaware about this petition. However, looking to the pendency, this Court has heard this petition on merits.