- (1.) Leave granted. Appellant filed a complaint against respondent no. 2 and respondent No. 3 and the magistrate concerned issued process to R-2 and r-3 for certain offences. The said respondents challenged the said order of process before the high Court in revision. By order dated 24-9- 1999, the High Court dismissed the said revision petition.
(2.) But it is seen from the impugned order that the High Court had recalled the order dated 24-4-1999 and stayed the trial. The impugned order was passed on 18-5-2000.
(3.) Learned Counsel for the appellant submits that the aforesaid course is not permissible due to the interdict contained in Section 362 of the Code of Criminal Procedure.;