P. D. Kode, J. - (1.)Rule. Rule made returnable forthwith. Heard finally by consent of the parties.
(2.)By this application, the accused in Sum. Criminal Case No. 655/2009, has prayed for exercising the powers under section 482 of the Code of Criminal Procedure for quashing and setting aside the order dated 27.02.2012 passed by the Court of Session in an application in revision preferred by non applicant No. 1 i.e. original complainant in the said criminal case setting aside the dismissal of said case ordered by the trial Court vide order dated 14.11.2011.
(3.)Considering the short controversy involved in the matter, it is wholly unnecessary to narrate in detail subject matters involved in said case, except stating that non applicant No. 1 made a complaint to the trial court of the applicant having committed an offence under section 500 and 501 of the IPC. The learned Magistrate, after recording the verification statement vide order dated 14.11.2011 dismissed said complaint. The non applicant No. 1 challenged said order by filing an application in revision before the Court of Session without making applicant party to said application. The said application was allowed by the court of Session vide order dated 27.02.2012 and matter was remanded to the trial Court for disposal of the complaint, in accordance with law.