PREM DESWAL Vs. COL S S RATHI

JUDGEMENT

(1.) The instant petition under Section 482 Cr.P.C., invoking the inherent jurisdiction of this court, is directed against the order dated 28.7.2012 passed by the learned Additional Sessions Judge, Karnal, thereby dismissing the revision of the petitioner against the order dated 22.2.2012 passed by the learned Judicial Magistrate, Ist Class, Karnal.

(2.) Learned counsel for the petitioner vehemently contended that the impugned orders passed by the learned courts below are patently illegal and the same were liable to be set aside. The learned courts below have proceeded on wholly misconceived and perverse approach, while passing the impugned orders, which have resulted in serious miscarriage of justice. Learned counsel for the petitioner concluded by submitting that in view of the facts of the present case, the instant petition deserves to be accepted.

(3.) I have heard the learned counsel for the petitioner and with his able assistance have gone through the record of the case. Having given thoughtful consideration to the contentions raised and in view of the peculiar fact situation of the present case, this court is of the considered opinion that present one is not a fit case for exercising its inherent jurisdiction under Section 482 Cr.P.C., at the hands of this court.