MANHARAN CHANDRA Vs. STATE OF CHHATTISGART

JUDGEMENT

(1.) Heard on application (I.A. No.2 of 2013) for condonation of delay in payment of process fee.

(2.) With the consent of counsel for the parties, the revision is finally heard at the admission stage.

(3.) This criminal revision under Section 397/401 of the Cr.P.C. has been filed by the revision petitioners against the order dated 3.1.2013 passed by IInd Additional Sessions Judge, Sakti, District JanjgirChampa in Criminal Revision No.101/2012, whereby order dated 30.10.2012 passed by Judicial Magistrate First Class, Jaijaipur (for short, "JMFC") allowing the application of the revision petitioners filed under Section 167 (2) of the Cr.P.C., has been set-aside and the said application has been rejected as premature.