SANDHYA Vs. SUBHASH CHANDRA SHARMA

JUDGEMENT

(1.) Applicant has filed this petition under section 482 of the Code of Criminal Procedure against the order dated 17-2-2007 passed in Criminal Revision No. 178/06, by First Additional Sessions Judge, Tikamgarh.

(2.) On perusal of the record it appears that against the same impugned order petitioner had earlier filed a revision petition, which was registered as Criminal Revision No. 719/07. This revision, on the request of the learned counsel, was dismissed as withdrawn on 18-4-2007.

(3.) Now against the same order applicant has filed this petition under section 482 of the Code of Criminal Procedure on the ground that the Criminal Revision No. 719/07 was not decided on merits.