DRUG INSPECTOR Vs. MANAGING DIRECTOR RAMSON AND OTHERS

JUDGEMENT

(1.) This Revision petition is directed against the order dated 03rd May, 2016 passed by Chief Judicial Magistrate, Bandipora in Complaint File No. 285/Jeem titled Drug Inspector, Bandipora vs/ Managing Director M/S Ramson Remedies and Ors, by virtue of which complaint filed by the petitioner has been dismissed for non-prosecution and the respondents-accused have been acquitted.

(2.) At the outset, learned counsel for the respondents raised preliminary objections with regard to the maintainability of this petition on the ground that once Trial court exercises its powers Under Section 247 of Cr.P.C and acquits the accused on account of non-appearance of the complainant, the said order is not-amenable to the revisional jurisdiction and the same can only be assailed by way of acquittal appeal as provided Under Section 417 of the Code of Criminal Procedure (Cr.P.C).

(3.) Heard learned counsel for the parties and perused the record.