RAM RATI Vs. STATE OF M P ANR

JUDGEMENT

(1.) The revisional powers of this Court u/S 397 read with Sec 401 Cr.P.C. are invoked to assail the revisional order dated 30.12.2010 passed by Second Additional Sessions Judge, Mungawali, District Ashoknagar (M.P.) in Case No. 93/2010 allowing the revision filed by the accused/respondent no.2 herein against the order dated 30.12.2010 by which cognizance was taken by the learned Magistrate for offence punishable u/S 354 of IPC against accused/respondent no.2 herein.

(2.) The present revision has been filed by the complainant prosecutrix Bharti.

(3.) Learned counsel for the rival parties are heard on the question of admission.