SYED ABRAR HUSSAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application takes exception to the judgment and order dated 3-3-2007 passed by the Ad hoc Additional Sessions Judge (Court No.2), Achalpur, District Amravati in Criminal Revision Application No.58/2004.

(2.) Brief facts of the case are as under :-

(3.) On 9-12-1998 students of the College and citizen of Achalpur have made complaint against the non-applicant No.2 and made several allegations and requested for action against non-applicant No.2. On 15-6-1999 on receipt of the aforesaid complaint the applicant issued notice to the non-applicant No.2. The non-applicant No.2 without replying the notice filed Summary Criminal Complaint against the applicant for offence punishable under Section 499 read with Section 500 of the Indian Penal Code. On 18-7-2000 the applicant appeared in the Court and moved an application for recalling the process. The Court below after hearing both sides came to the conclusion that no case under Sections 499 and 500 of the Indian Penal Code is made out.