RAMBABU SHARMA Vs. SANTOSH KUMAR AND ANOTHER

JUDGEMENT

(1.) INVOKING extraordinary jurisdiction of this Court under section 482 of the Code of Criminal Procedure (henceforth, 'the Code'), the applicant has filed this petition for quashing the order dated 27 -9 -2002 passed by 1st Addl. Sessions Judge, Panna, in Criminal Revision No. 60/2000 which arose out of the order dated 19 -6 -2000 passed by Addl. District Magistrate, Panna, in Case No. 1/133/2000.

(2.) THE facts giving rise to the petition are that a complaint under section 133 of the Code was filed by respondent No. 1. Santosh Kumar before the Addl. District Magistrate Panna, who vide order dated 19 -6 -2000 directed the petitioner to arrange for flow of water in such a manner so that it may not cause any damage to the house of any one. Against this order, petitioner preferred a revision petition before the Court of Session. The said revision was registered as Cr. Rev. No. 62/2000 and the same was dismissed vide order dated 27 -9 -2002.

(3.) I have heard Shri Anil Khare, learned counsel for the petitioner and Shri Asim Dixit, learned counsel for the State. None appeared for respondent No. 1 at the time of hearing of the case.