INDIABULLS HOUSING FINANCE LIMITED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this Criminal Miscellaneous Petition aggrieved by order dated 12.10.2017 passed by Special Judge Robbery Affected Area, Bharatpur (Raj.) whereby revision petition preferred by the petitioner against the order dated 28.12.2012 and 14.01.2013 passed by Judicial Magistrate, Bharatpur was rejected.

(2.) It is contended by counsel for the petitioner the complainant- petitioner filed F.I.R. against accused-respondent. Police submitted negative final report. No notice was issued to the complainant and the Magistrate accepted the negative final report.

(3.) It is argued that the Revisional Court observed that notices have not been issued by the Court to the complainant but still the Revisional Court dismissed the Revision Petition.