NISHANT DESHDIPAK VARMA Vs. NARENDRA DAMODARDAS MODI

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the petitioneroriginal complainant calls in question the legality and validity of the order dated 10th October, 2014, passed by the learned Additional Sessions Judge, Ahmedabad below Exhibit-7 in Criminal Revision Application No. 102 of 2014, by which the Revisional Court rejected the application, Exhibit-7, filed by the petitioner herein.

(2.) The facts giving rise to this application may be summarized as under:

(3.) In such circumstances, the complainant filed an application Exhibit-7, praying that notice be issued against the opponents Nos. 1 and 2, as they were named in the original complaint, and against whom allegations were levelled of having committed the offence.