RAMESH KHEMCHAND PAWAR Vs. SUNITA BAI

JUDGEMENT

(1.) SHRI Ashok Lalwani appears for the petitioner. Shri A.D. Mishra appears for the respondents. Arguments heard.

(2.) RECORDS of both the Courts below also perused.

(3.) NOW the petitioner challenges the order dated 19th July, 2001 passed by Third Additional Sessions Judge, Chhindwara in aforesaid Criminal Revision No. 69/99. Since a remedy in revision was available to this petitioner, I allow this request of Shri Lalwani that this petition under section 482, Criminal Procedure Code be treated as revision.