JAMIL BHAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal revision petition under Sec. 397/401 Cr.P.C. has been preferred by the complainant-petitioner claiming the following reliefs:

(2.) As the record and the aforequoted prayer clause would reveal, the complainant-petitioner, by way of this petition, challenged the order dtd. 25/3/2022 passed by the learned Special Judge SC/ST (Prevention of Atrocities) Act Cases, Udaipur ('appellate court'), whereby while allowing the revision petition preferred by the accused-private respondents and quashing and setting aside the order dtd. 13/8/2019 passed by the learned Additional Chief Judicial Magistrate, Gogunda, District Udaipur ('trial court'), the matter was remanded back to the learned trial court for adjudication and passing order on charges, afresh.

(3.) The dispute, as per the record, between the petitioner-complainant and the accused-private respondents herein pertains to some money transaction, in course of which, the accused-respondents have, at one point of time, filed a case against the complainant-petitioner under Sec. 138 of the Negotiable Instruments Act, 1881 before the concerned court.