KAMAL SINGH Vs. MAMTA BAI

JUDGEMENT

(1.) Heard finally with the consent of parties.

(2.) By invoking the inherent powers of this Court, petitioner has preferred this petition under Section 482 of Code of Criminal Procedure, 1973 (in short 'the Code') seeking the following relief:

(3.) Brief facts in narrow compass are that one private complaint was preferred by respondent No.1 -Mamta Bai on 02-05-2000 against the petitioner and respondent No.2. Thereafter, charge under Section 494 of IPC was framed against the petitioner and against respondent No.2 charge under Section 494 read with Section 120B of IPC was framed on 02-11-2006. After evidence of both the parties, case was fixed for final arguments on 08-01-2010 but unfortunately final arguments could not be advanced by the counsel because of interlocutory application filed by respondent No.1 under Section 91 of the Code. Said application was dismissed by learned trial Court vide order dated 30-04-2010. Against that order Criminal Revision No.114/2010 was preferred by the complainant which was allowed vide order dated 09-02-2011 by Second Additional Sessions Judge (FTC), Ganj Basoda District Vidisha and documents were taken on record. Feeling aggrieved by the order passed by revisional Court, present petition is preferred by the petitioner.