BALWAN & ORS Vs. JAGDISH KUMAR

JUDGEMENT

(1.) The contour of the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, initially, complainant-respondent Jagdish Kumar (for brevity "the complainant") has filed a criminal complaint (Annexure P1) against the petitioners-accused for the commission of offences punishable under sections 427, 447 and 506 read with section 34 IPC.

(2.) Aggrieved thereby, the revision petition filed by the petitioners-accused was dismissed as well, by the revisional Court, by means of impugned judgment dated 20.11.2012 (Annexure P3).

(3.) The petitioners-accused 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 order (Annexure P2) & judgment (Annexurre P3).