ATUL SINGH BAGHEL Vs. AMIT SINGH

JUDGEMENT

(1.) HEARD on the question of maintainability of the present petition under Section 482 of the Cr.P.C.

(2.) THE office has made the objection that the applicant has moved the present petition against the order passed by the trial Court whereby, a criminal complaint was registered against the applicant and therefore, a revision would have been filed. However, the learned counsel for the applicant has submitted that he has filed some documents which are not on record of the trial Court and therefore, for quashing of the registration of the complaint, it is for the applicant to file a petition under Section 482 of the Cr.P.C.

(3.) HEARD on admission.