NARMADA Vs. DINESH

JUDGEMENT

(1.) HEARD on admission.

(2.) THE petitioners have filed the present petition under Section 482 of Cr.P.C. against the order dated 15.6.2011 passed by the Judicial Magistrate First Class Churhat District Sidhi and the order dated 16.9.2011 passed by the Additional Sessions Judge, Sidhi in Revision Petition No.137/2011 by which the complaint filed by the petitioners was dismissed under Section 203 of Cr.P.C. and the order passed by the JMFC was confirmed by the Revisionary Court.

(3.) CONSEQUENTLY, the present petition under Section 482 of Cr.P.C. is hereby dismissed at the motion stage.