PARMESHWARI DASS Vs. MANJU RANI

JUDGEMENT

(1.) JUDICIAL Magistrate Ist Class, Panipat vide order dated 16.11.2005 came to the conclusion that no offence of trespass is made out against any of the accused as possession of the room on first floor of the shop was delivered to the petitioner by the concerned Bailiff in exercise of his duty. It was further held that prima facie complainant has failed to prove commission of offence under Sections 420 and 448 read with Section 34 IPC. Aggrieved against the same, the petitioner had instituted a revision petition. In the revision petition, the order of Judicial Magistrate Ist Class, Panipat has been upheld and no infirmity has been found.

(2.) THE present petition under Section 482 Cr.P.C. tantamount to second revision, which is not permissible. No patent illegality has been pointed out which warrants interference of this Court. Hence, there is nomerit in the present petition.