BIMAL KUMAR Vs. JHANKOUR SHYAM AND OTHERS

JUDGEMENT

(1.) Crm No.32950 of 2018

(2.) In view of averments made in the application supported by an affidavit of the counsel for the petitioner, the application is allowed, order dated 11.09.2018 is recalled and the petition is ordered to be restored to its original number and the same is being taken up today for hearing.

(3.) Prayer in this petition is for setting-aside the order dated 25.02.2015 (Annexure P1) passed by the Judicial Magistrate Ist Class, Ludhiana vide which the complaint filed by the petitioner under Sections 406, 420, 506 and 120-B Indian Penal Code (in short 'IPC') was dismissed while discharging the respondents/accused holding that no prima facie offence punishable under Sections 420 and 120-B IPC is made out as well as the order dated 19.08.2015 vide which the revision filed by the petitioner was dismissed by the Additional Sessions Judge.