CHAMKAUR SINGH Vs. INDERJIT KAUR & ANR

JUDGEMENT

(1.) The matrix of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, petitioner-complainant Chamkaur Singh son of Harchand Singh (for brevity "the complainant") has instituted a criminal complaint on 10.10.2005 against respondents-accused Inderjit Kaur wife of Rajesh Chawla & another for the commission of an offence punishable under section 3 of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 read with section 506 IPC. The trial Magistrate dismissed the complaint, vide impugned order dated 23.4.2007 (Annexure P1).

(2.) Aggrieved thereby, the revision petition filed by the complainant was dismissed as well, by the revisional Court, by way of impugned judgment dated 8.5.2009 (Annexure P2).

(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 challenge the impugned order (Annexure P1) & judgment (Annexure P2).