SANJEET Vs. BHAGWAN

JUDGEMENT

(1.) Complainant-Sanjeet has brought this petition under Section 482 Code of Criminal Procedure to challenge the order dated 12.05.2015 (Annexure P-3) passed by the revisional Court, whereby it has affirmed the order dated 11.07.2014 (Annexure P-1), passed by trial Court, dismissing the criminal complaint under Sections 148, 323, 452, 506, 325, 120-B read with Sections 149 and 34 of Indian Penal Code filed by petitioner against respondents/accused.

(2.) The facts in brief are noticed below:-

(3.) Aggrieved against the said order, the petitioner/complainant carried revision before the Additional Sessions Judge, Sonipat bearing CRR No.22 of 2014. The revisional Court vide impugned order dated 12.05.2015 also proceeded to uphold the order passed by the trial Court.