DEEPAK KUSHWAH Vs. MAHENDRA KUSHWAH

JUDGEMENT

(1.) This criminal revision has been filed by the petitioner aggrieved by the order dtd. 7/3/2023 passed by learned Special Judge (MPDVPK Act) Gwalior (M.P.) by which application preferred by the petitioner under Sec. 156(3) of Cr.P.C. has been dismissed.

(2.) After hearing learned counsel for the petitioner and going through the impugned order passed by learned Special Judge (MPDVPK Act) Gwalior (M.P.), this Court is of the considered opinion that no illegality has been committed by the learned Special Judge in passing the impugned order.

(3.) Accordingly, present criminal revision stands dismissed with liberty to the petitioner to approach the competent court by filing an application under Sec. 200 Cr.P.C.