MADAN SINGH VERMA Vs. NARINDER KUMAR & ORS

JUDGEMENT

(1.) The conspectus of the facts and material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, a private criminal complaint filed by petitionercomplainant Madan Singh Verma (for brevity "the complainant") against the respondents-accused u/ss 323, 382, 427, 452 & 506 read with section 34 IPC was dismissed by the trial Magistrate, by means of impugned order dated 8.2.2011 (Annexure P1).

(2.) Aggrieved thereby, the revision petition (Annexure P2) filed by the complainant was dismissed as well, by the revisional Court, by virtue of impugned judgment dated 18.4.2011 (Annexure P3).

(3.) The petitioner-complainant still did not feel satisfied and preferred the present 2 nd revision petition, (which is otherwise legally barred) in the garb of petition u/s 482 Cr.PC, to quash the impugned orders (Annexures P1 & P3).