M.Irfan vs Girija Shankar Misra Maharaj The ...
2022 Latest Caselaw 6988 Tel

       THE HONOURABLE SRI JUSTICE K.SURENDER

        CRIMINAL REVISION CASE No.1530 OF 2008

JUDGMENT:

The petitioner is the defacto complainant filed this

revision questioning the correctness of acquittal recorded by

the Chief Metropolitan Magistrate, Hyderabad, in C.C.No.178 of

2005, acquitting the 1st respondent/accused for the offence

under Section 420 of the Indian Penal Code.

As seen from the record it is the case of the

petitioner/complainant that he approached 1st

respondent/accused, introduced by one Nizam, for his help to

improve his Auto Mobile shop as he was having supernatural

powers. The 1st respondent/accused assured such evil would

be removed from his shop and took an amount of Rs.19,000/-.

Then the accused performed some 'pooja' and asked the

petitioner to wait for 40 days for results. waited for 40 days and

since there was no improvement in the business, a complaint

was filed by the petitioner.

The learned Magistrate found that there was no

inducement by the 1st respondent or claimed to have miracles

or divine powers and consequently extracted money.

In the said circumstances, the learned Magistrate found

that there was no offence which is made out under Section 420

of the Indian Penal code and accordingly quashed.

On perusal of the proceeding sheet it appears that the

learned Counsel for the petitioner did not appear on

17.06.2022, 24.06.2022, 14.10.2022, 07.11.2022 and

16.11.2022.

Since no case is made out on facts, the Criminal Revision

Case is dismissed.

Miscellaneous Petitions, if any, pending, shall also stand

closed.

__________________ K.SURENDER, J Date: 26.12.2022 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.1530 OF 2008

Dt. 26.12.2022

tk