JAGAT NARAYAN THAPAK Vs. RAJENDRA RAJORIYA

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) BY invoking the supervisory jurisdiction of this Court, petitioner has preferred this revision petition under Section 397 and 401 of Code of Criminal Procedure, 1973 (in short "the Code") calling in question the order dated 07 -12 -2012 passed by 10th Additional Sessions Judge, Gwalior in Criminal Revision No. 242/2012.

(3.) THE aforesaid criminal revision was preferred by respondent No. 1, challenging the order dated 21 -04 -2012 passed by JMFC, Gwalior whereby the private complaint filed by respondent No. 1 was dismissed under Section 203 of the Code in lack of production of sufficient evidence by the complainant. It was also found by the trial Court that nature of litigation is of civil and no case for the offence under Sections 420, 467, 468, 471 and 120B and 506B of IPC and Section 3(1)(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 is made out.