KRISHAN PAL Vs. BALVINDER KUMAR

JUDGEMENT

(1.) The epitome of the facts, which needs a necessary mention, for deciding the core controversy, involved in the present petition and emanating from the record, is that the petitioner-complainant filed a private complaint (Annexure P1) against the respondents-accused for the commission of offences punishable under sections 419, 420, 467, 468, 471 and 120-B IPC. The trial Magistrate dismissed the same, by virtue of impugned order dated 17.4.2007 (Annexure P2).

(2.) Aggrieved by the impugned order of the trial Magistrate, the petitioner-complainant filed the revision petition, which was dismissed as well by the revisional Court, vide impugned judgment dated 19.7.2010 (Annexure P3).

(3.) The petitioner-complainant still did not feel satisfied with the impugned order/judgment of the Courts below and filed the present second revision petition in the garb of section 482 Cr.PC. That is how I am seized of the matter.