AMAR SATYA GUPTA Vs. MURARI LAL KHAS

JUDGEMENT

(1.) The matter was listed for final hearing in weekly list since last few weeks. Yesterday none appeared for the respondent No. 1 and today also none appeared for the respondent No. 1.

(2.) Heard the learned counsel for the applicant finally.

(3.) The applicant has challenged the order dated 24.09.2009 passed by the Sessions Judge, Morena in criminal revision no. 199/2009 whereby the matter was remanded back to the Chief Judicial Magistrate, Morena for consideration whereas the complaint filed by the respondent No. 1 was dismissed by JMFC, Morena vide order dated 31.07.2009.