Pankaj Bhandari, J. - (1.) Petitioner has preferred this miscellaneous petition aggrieved by order dated 07.04.2017 passed by Additional Sessions Judge Court No. 15, Jaipur Metropolitan, Jaipur and order dated 25.02.2017 passed by Metropolitan Magistrate Court No. 23, whereby the Court has proceeded against the petitioner and has dismissed the application dated 15.11.2016 filed by the accusedpetitioner.
(2.) It is contended by counsel for the petitioner that initially the Court vide order dated 03.02.2015 directed that the matter be returned to the complainant for presenting it before the appropriate Court.
(3.) It is contended that in the operative portion of the order, it was mentioned that the file be returned to the complainant and the matter stands disposed and same be deleted from the number.;