AAMNA KHATON Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The epitome of facts and material, which needs a necessary mention for50 the limited purpose of deciding the core controversy involved in the instant petition and emanating from the record, is that, initially petitioner-complainant Smt. Aamna Khaton daughter of Mohammad Aleem filed a private complaint (Annexure P-1) against respondent- accused Mohammad Tahir Hussain under Sections 354, 342 and 506 IPC. The Judicial Magistrate dismissed the complaint vide impugned order dated 29.11.2011 (Annexure P-3).

(2.) Aggrieved thereby, the revision petition filed by the petitionercomplainant was dismissed as well by the revisional Court by way of impugned order dated 30.05.2012 (Annexure P-4).

(3.) The petitioner-complainant still did not feel satisfied and preferred the instant second revision petition (which is otherwise legally barred) in the garb of petition under Section 482 Cr. P.C. to quash the impugned orders Annexures P- 3 and P-4.