RATANSINH PARBATSINH RATHOD Vs. MAKUNDBHAI KODARLAL SONI

JUDGEMENT

(1.) By way of this petition under Article 227 of the Constitution of India read with Section 482 of the Criminal Procedure Code the petitioner, original-applicant has prayed for an appropriate order quashing and setting aside the order dated 6.9.2005 passed by Presiding Officer, Fast Track Court, Court No.12, Sabarkantha, District-Himatnagar in Criminal Revision Application No. 83/2005.

(2.) The facts leading to the present application in nutshell are as under;

(3.) Being aggrieved and dissatisfied with the order dated 18.7.2005 passed by the learned JMFC, Prantij staying the proceedings of aforesaid Criminal Case No. 1029 of 1998 the respondent No.1 preferred Criminal Revision Application No. 83 of 2005 before the revisional court and the learned Presiding Officer, Fast Track Court, Courtt No.12, Sabarkantha, District-Himatnagar by order dated 6th September 2005 allowed the said revision application and quashed and set aside the order passed by the learned JMFC, Prantij, dated 18.7.2005. Being aggrieved and dissatisfied with the judgment and order passed by the revisional court in Crimial Revision Application No. 83 of 2005 the petitioner original-accused has preferred the present petition for the aforesaid relief.