BAKHTAWAR SINGH Vs. S I GAJSINGH

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS is a complainant's application in revision from the order of the trial Court dismissing his complaint against the accused opposite-party under Section 203, Criminal P. C.

(3.) THE case of the complainant is that the accused opposite-party obtained his motor-cycle bearing No. DLA 9705 under a false pretence and that lie then got it registered in his own name with the authorities concerned by dishonestly re-presenting to them that it had been purchased by him in some auction-sale at Delhi. The trial Court held that the dispute between the parties was of a civil nature and, as such, dismissed the complaint straightway under Section 203, Criminal P. C. The complainant has come up in revision from this order of the trial Court to the Court.