SACHIN Vs. SAU. SUSHMA

JUDGEMENT

(1.) Heard learned Counsel Shri Sudhir Moharir for the petitioner and learned Counsel Shri R.R. Vyas for the respondent.

(2.) Rule. Rule made returnable forthwith by the consent of the learned Counsel appearing for the parties.

(3.) The petitioner has moved this Court by invoking powers of this Court under Article 227 of the Constitution of India and Section 482 of the Code of Criminal Procedure. The petitioner is aggrieved by the order passed by the learned Magistrate in Misc. Criminal Application No.890/2012 (Sushma vs. Sachin). The order, which is questioned before this Court, reads as under :