JAGDISH Vs. INDRAMANI & ANR.

JUDGEMENT

(1.) This revision petition is directed against the order dated 30.06.2003 passed by the Sixth Additional Sessions Judge (F.T.C.) Surajpur in Criminal Revision No. 19/02 modifying the order dated 19.10.2002 passed by the Additional Chief Judicial Magistrate, Surajpur in Criminal Case No. 238/97.

(2.) It is argued on behalf of the applicant that the order impugned suffers from illegality.

(3.) Counsel for the parties heard.