KIRAN DEV Vs. CHET KAUR

JUDGEMENT

(1.) THE petitioner through this revision has challenged the dismissal of the complaint ordered- by the Sub-Divisional Judicial Magistrate, Rajpura, vide his order dated 29-1-1985

(2.) KIRAN Dev had filed a complaint under Sections 406/420/465/467/468/471 and 120-B of the Indian Penal Code. The learned Sub-Divisional Judicial Magistrate Rajpura, summoned the respondents under Section 406/420//465/467/468/471 and 120-B, IPC. The learned Magistrate thereafter framed a charge against the respondents. The respondents went in revision and this Court vide its order dated 13-11-1984 quashed the charge and the order for framing the charge, the case was sent back for passing fresh order. The parties were directed to appear in the Court of Magistrate on 10.12.1984.

(3.) ON 24.12.1984, Shri Mohinder Singh, Advocate, filed an application stating that the complainant is unable to appear in person as he is settled in England and he is not allowed to enter the Punjab State as the State of Punjab is declared a disturbed area and foreign nationals are not allowed to enter Punjab State. The learned Magistrate adjourned the case. Ultimately on 29.1.1985, the learned Magistrate dismissed the complaint. The petitioner has challenged the dismissal order vide this revision.