STATE GOVT OF INDIA Vs. G N AGRAWAL

JUDGEMENT

(1.) The petitioner is the original complainant and has filed this criminal Revision Application challenging the Order passed by the Sessions Judge, south Goa at Margao in Criminal Revision application No. 18/2003 whereby the respondents/accused were discharged from the Criminal Case which was filed against them by the petitioner.

(2.) The brief facts which are relevant for the purpose of deciding this Criminal Revision application are as under :-

(3.) The trial Court issued process against the accused on the basis of the said complaint which was filed by the complainant. The accused thereafter preferred an application for recalling the order of process which was passed by the Magistrate. The learned Magistrate however confirmed its earlier Order and dismissed the application for recall of process.