LAWS(P&H)-1988-2-32

KULWANT KAUR Vs. MOHINDER SINGH

Decided On February 01, 1988
KULWANT KAUR Appellant
V/S
MOHINDER SINGH Respondents

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure would merit outright dismissal because the order dated July 2, 1986 passed by the Judicial Magistrate Ist Class, Jalandhar, which has been challenged instantly, had been subjected to revision before the Additional Sessions Judge, Jalandhar by both the accused and the same was dismissed on November 19, 1986 by a speaking order after notice to the respondent. Though the instant petition was filed after the decision made by the Additional Sessions Judge, Jalandhar, no mention thereof has been made in the grounds nor has any effort been made to challenge that order so far. In these circumstances, the powers of this Court under Section 482, Criminal Procedure Code, need not be exercised. The judgment of the Additional Sessions Judge produced by the learned counsel for the respondent is placed on the record. Dismissed with these observations. Petition dismissed.