LEELAWATI BAI Vs. RAJENDRA PRASAD

JUDGEMENT

(1.) BY this petition, the petitioner has challenged legality and propriety of the order dated 18-1-1999 passed by the 4th Additional Sessions Judge, bilaspur in Criminal Revision No. 132/98 affirming the order of dismissal of the complaint exclusively triable by the Court of session dated 27-3-98 passed by the Judicial Magistrate First Class, Bilaspur in criminal Case No. 560196.

(2.) THE order is challenged on the ground that the provisions for examination of all witnesses proposed for examination in accordance with proviso to Section 202 of the code of Criminal Procedure, 1973 (for short 'the Code') for the offence exclusively triable by the Court of Session is not mandatory.

(3.) I have heard learned counsel for the parties, perused the order impugned and record of the Court below.