SANGAPPA V TENGINAKAI Vs. STATE

JUDGEMENT

(1.) Heard. Admit. Heard finally by consent of the parties.

(2.) By this revision application, the applicant is challenging the order dated 16.07.2015 passed by the learned Judicial Magistrate First Class, Mapusa in Criminal Case No. 46/P/2009/B thereby dismissing the private complaint filed by the applicant.

(3.) The applicant, who has submitted his argument in person maintains that the impugned order has been passed without applying mind to the facts available on record and therefore is arbitrary and perverse.