HARI PRAKASH Vs. SHAILESH

JUDGEMENT

(1.) In this application, made under Sec. 482 of the Code of Criminal Procedure (for short "Cr.P.C. "), challenge is to the judgment dtd. 17/9/2018 passed by the learned Additional Sessions Judge-2, Nagpur in Criminal Revision Application No. 402/2012, whereby the learned Additional Sessions Judge dismissed the revision application and confirmed the order dtd. 18/5/2012 passed by the learned Judicial Magistrate, First Class, Court No.6, Nagpur.

(2.) Learned Judicial Magistrate, First Class, Court No.6, Nagpur vide order dtd. 18/5/2012 had rejected the applications (Exhs.35, 40 and 38) made by accused nos.1 to 3 for dismissal of the complaint and for their discharge in Criminal Complaint Case No. 1208/2007.

(3.) The relevant facts of the case are as under :