JAI PRAKASH PATHAK Vs. SURENDRA GENDLEY

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 27. 5. 2004 passed by the Third Additional Sessions judge, Bilaspur, in Criminal Revision No. 84/2004 whereby the learned Third Additional Sessions Judge while exercising the revisional court against the order of dismissal of the complaint under Section 203 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') passed by the Chief Judicial Magistrate, Bilaspur has directed to register the case against the applicants for the offence punishable under sections 406 and 506-B of the Indian Penal code and Section 3 (i) (x) of the Scheduled castes and Scheduled Tribes (Prevention of atrocities) Act, 1989.

(2.) THE order is challenged on the ground that after dismissal of the revision under section 203 of the Code, the revisional court is not competent to pass any direction for registering the case against the applicants. The revisional court is only empowered to direct for further inquiry.

(3.) I have heard learned counsel for the parties and perused the order impugned.