SUBHODH MISHRA Vs. VAHEED ALI

JUDGEMENT

(1.) This application under Section 482 of Cr.P.C. has been filed for quashment of order dated 18/4/2017 passed by the CJM, Ratlam in criminal case No.1324/2017, by which cognizance for offence under Sections 406 and 420 of IPC was taken.

(2.) It appears that the applicant had challenged the order dated 18/4/2017 passed by the CJM, Ratlam in criminal case No.1324/2017 in revision and the said revision was registered as Criminal Revision No.52/2017, which has been dismissed by the Sessions Judge, Ratlam by order dated 26/8/2017, however, for the reasons best known to the applicant, he has not challenged the order passed by the revisional court.

(3.) It is submitted by the counsel for the applicant that since he has challenged the entire criminal proceedings, therefore, it was not necessary for him to challenge the order passed by the revisional court.