BABUBHAI JETHABHAI JOSHI Vs. DHANSUKHLAL AMBALAL

JUDGEMENT

(1.) -THIS is an application under Section 482 (Inherent powers) and 401 (Revisional powers) of the Code of Criminal Procedure, against the impugned order dated June 21, 1989 dismissing the revision application of the Petitioner-accused, being Criminal revision application no. 268/86 of the Court of Sessions, dismissed by the learned additional Sessions Judge, Jalgaon. This revision application before learned Additional Sessions Judge, arose out of the order dated September 6, 1986 of the learned Judicial Magistrate First Class, Jalgaon whereby he held that he had jurisdiction to entertain and try the Petitioner-accused for an offence punishable under Section 420 of the Indian Penal Code.

(2.) BROADLY stated, as to be found in the averments of the complaint, the facts alleged against the Petitioner-accused are as follows :

(3.) IT is alleged in the said complaint that by reason of this act of the petitioner-accused an offence punishable under Section 420 was committed by the Petitioner-accused.