AI Structured Summary
Not yet generated for this judgment
Judgment
Heard the learned Counsel for the petitioner.
Perused the records.
The prayer sought for in the petition is as
follows:
"(a) Quash the entire proceeding in C.C.No.4908/2016 pending on the file of the Hon''ble 21st Additional Chief Metropolitan Magistrate at Bangalore till disposal of the Criminal Revision Petition bearing No.775/2017 pending on the file of Hon''ble LII Additional City Civil and Sessions Judge at Bangalore (CCH-53).
(b) and pass such any other relief/s as deems fit in the circumstances of the case."
The prayer sought for in this petition cannot
be granted by this Court at any stretch of imagination.
The petitioner has not sought for any stay before the
Revision Court. Therefore, this Court cannot directly
step into the shoes of a Revision Court and grant the
remedy.
Under any circumstances, the petition is
devoid of any merits and the same is accordingly
dismissed. However, the petitioner is at liberty to file
appropriate application, if advised, before the Revision
Court.