RAJENDRA KUMAR SHRIVASTAVA Vs. ALLOISH KUJUR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned order dated 13.2.2006 passed by Second Additional Sessions Judge, Rajnandgaon in Criminal Revision No.32/2004 dismissing the complaint for offences punishable under Section 454 & 380 read with Section 34 of the Indian Penal Code, instant revision has been filed by sole applicant-Rajendra Kumar Shrivastava challenging the legality, validity and correctness of the said order.

(2.) Facts in brief for judging the correctness of the impugned order as under:-

(3.) The trial Magistrate, by its order dated 7.4.2004, rejected the application holding that the said application is premature and it will be considered after the evidence is recorded.