Punjab-Haryana High Court
Gaurav Bhargav vs Bptp Limited And Anr on 31 July, 2018
Author: Ramendra Jain
Bench: Ramendra Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-32158-2018(O&M)
Date of Decision: 31.07.2018
Gaurav Bhargav .... Petitioner
Versus
BPTP Limited & anr. .... Respondents
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
Present: - Mr. Shashi Kumar Yadav, Advocate, for the petitioners.
RAMENDRA JAIN, J. (ORAL)
Prayer in the instant petition under Section 482 Cr.P.C. has been made for quashing impugned order dated 14.03.218 (Annexure P-5) passed by learned Additional Sessions Judge, Faridabad.
Learned counsel for the petitioner places reliance upon the decision in Father Thomas Vs. State of U.P. and anr., 2011(3) RCR (Criminal) 160 and Amarnath Agrawal Vs. Jai Singh Agrawal & ors., 2015 (45) RCR (Criminal) 812, to contend that order passed by the Magistrate under Section 156(3) Cr.P.C being a interlocutory order is not revisable. Therefore the revisional Court has wrongly entertained the revision of the respondent.
The petition is dismissed with direction to the petitioner to approach the Revisional Court and raise all the pleas raised in this petition there.
31.07.2018 (RAMENDRA JAIN)
monika JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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