JAIN REAL ESTATE BUILDERS Vs. PARAG PRAKASH BANTHIA

JUDGEMENT

(1.) Heard.

(2.) By way of this petition filed under Articles 226 and 227 of the Constitution of India, the petitioner is challenging the judgment and order dtd. 14/8/2024 passed by the Additional Sessions Judge, Nagpur in Criminal Revision No.226/2023 and the order dtd. 20/7/2023 passed by the learned Judicial Magistrate First Class Court No.6, Nagpur in Criminal Misc. Application No. 1600/2023, wherein the complaint filed by the petitioner under Sec. 156(3) of the Code of Criminal Procedure ("Code") was dismissed.

(3.) Brief facts of the case appears to be:-