K. RAJASEKAR Vs. A. ABDUL GAFOOR

JUDGEMENT

(1.) THIS Criminal Revision Case has been filed against the order of the learned Additional District and Sessions Judge(F.T.C NO.II), Tiruchirappalli dated 27.05.2005 made in Crl.R.C.No.46 of 2004 on the file of the said court.

(2.) THE said Criminal Revision Case was filed by the respondent herein/the de-facto complainant as against the order of the Chief Judicial Magistrate, Tiruchirappalli, dated 20.03.2006 made in Crl.M.P.No.1796 of 2003, on the file of the learned Chief Judicial Magistrate, Tiruchirappalli.

(3.) AGGRIEVED by the said order of dismissal of the private complaint, the respondent before this Court/complainant preferred a revision before the Sessions Court under Section 397 Cr.P.C. The same was heard and disposed of by the learned Additional District and Sessions Judge(FTC NO.II), Tiruchirappalli by the impugned order, dated 27.05.2005. By the said order, dated 27.05.2005, the learned Additional District and Sessions Judge(FTC NO.II), Tiruchirappalli allowed the Criminal Revision Case. 46 of 2004 filed by the respondent herein, set aside the order of the learned Chief Judicial Magistrate, dated 07.04.2004 and directed the learned Chief Judicial Magistrate to take the case on file and dispose of the case on merits following the judgments of the Honourable Supreme Court cited in the order of the learned Additional District and Sessions judge(FTC NO.II), Tiruchirappalli/first Court of revision. Aggrieved by and questioning the correctness and legality of the same, the present revision petitioner, who figured as the second respondent before the first revisional court and second accused in the complaint has preferred the present Civil Revision Case on various grounds set out in the grounds of revision.