MOTI LAL Vs. SUBHASH CHAND AND OTHERS

JUDGEMENT

(1.) Instant petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of order dated 20.04.2011 (Annexure P-2) passed by learned Judicial Magistrate Ist Class, Rewari whereby the criminal complaint instituted by the petitioner was dismissed for nonprosecution and the accused were discharged as well as the order dated 19.05.2012 (Annexure P-1) passed by learned Additional Sessions Judge, Rewari whereby the revision preferred by the petitioner against the aforesaid order has been dismissed.

(2.) Shorn of unnecessary details, the brief facts of the case are that the petitioner filed a complaint under Sections 403/405/406/420/466/467/468/120-B/34 of the India Penal Code against the private respondents which was dismissed on 20.04.2011 by the learned Judicial Magistrate Ist Class, Rewari, for non-appearance of the complainant and the accused were discharged. Against that order, the petitioner preferred a revision which has been dismissed by the learned Additional Sessions Judge, Rewari. Hence, this petition.

(3.) I have heard learned counsel for the parties and perused the record carefully.