SAURABH GOYAL Vs. ASHOK KUMAR JAIN

JUDGEMENT

(1.) HEARD on the question of admission and disposed at motion stage.

(2.) BRIEF facts just necessary for disposal of this petition is as under:

(3.) AGGRIEVED by the aforesaid order, the petitioner filed, Criminal Appeal No. 0/2014 (Saurabh Goyal Vs. Ashok Kumar Jain and others), in which the 9th Additional Sessions Judge, Gwalior passed the impugned order on 13.8.2014. Criminal Appeal preferred under Section 341 Cr.P.C by the complainant /petitioner was dismissed. The learned ASJ held that the criminal appeal is misconceived and not tenable. On analyzing the provisions of Section 340 and 341 of Cr.P.C, the Court opined that the appeal is not maintainable.