RAN SINGH Vs. RAM DAYAL

JUDGEMENT

(1.) On the basis of complaint filed by the petitioner, the respondent was summoned to face trial vide order dated 01.04.2005 of the trial Court, under Section 406/420 IPC.

(2.) Revision petition filed by the respondent-accused against the aforesaid order was dismissed by the Additional Sessions Judge, Faridabad, vide order dated 19.01.2007.

(3.) Thereafter, respondent-Ram Dayal was charge-sheeted under Section 409 of IPC by the Judicial Magistrate Ist Class, Palwal, vide order dated 22.08.2007. However, revision filed by him before the Sessions Judge, Faridabad was accepted vide order dated 8.10.2007 and the order of the trial Magistrate was set aside discharging the respondent-accused. The said order dated 8.10.2007 is under challenge before this Court, by way of this petition filed under Section 482 Cr.P.C.