(1.) The petitioner has filed this revision under Section 397 of the Cr.P.C. challenging the order dated 9/04/2010, passed by the Additional Sessions Judge, Mandleshwar in Criminal Revision No.112/2009, arising out of Criminal Case No.134/2003.
(2.) On 2/03/2001, the petitioner has filed a complaint before the Judicial Magistrate First Class under Sections 452, 323, 353, 294, 509 and 506 Part-2 of IPC. The learned Judicial Magistrate First Class vide order dated 5/02/2003 has dismissed the private complaint as per Section 203 of the Criminal Procedure Code. Against the said order, the petitioner has preferred a revision bearing Criminal Revision No.36/2003 before the Special Sessions Judge, Mandleshwar. The learned Judge, vide order dated 5/02/2003, allowed the said revision and set aside the order passed by the learned Judicial Magistrate First Class and remanded the matter back to the Judicial Magistrate First Class. Against the said order, the respondents no.1 and 2 have preferred a Criminal Revision No.426/2003 before this Court. This Court vide order dated 17/09/2003 has set aside the order passed by the Sessions Judge and remanded the matter back to the Judicial Magistrate First Class for further enquiry into the complaint, in accordance with law.
(3.) The learned trial Court vide its order dated 27/02/2004 has registered a private complaint under Sections 342, 354, 294 and 506-B of the IPC and issued bailable warrant to the respondents no.1 and 2. Against the said order the respondent no.1 has preferred a Criminal Revision No.48/2004 before the Special Judge. The Special Judge, vide its order dated 7/07/2004 has remanded the matter back to the learned Judicial Magistrate First Class for further proceedings.