RAMESH KUMAR AGRAWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition under Section 482 of the Cr.P.C. has been preferred for recalling/modifying the order dated 27.06.2019 passed in CRMP No.1379/2019 whereby this Court has allowed the non-applicant's (for brevity 'the Revenue') petition under Section 482 of the Cr.P.C. to quash the order passed by the Sessions Judge, Bilaspur, in Criminal Revision No.89/2019, which, in turn, arose out of order passed by the Chief Judicial Magistrate, Bilaspur on 23.01.2019 in an unregistered complaint filed by the Revenue.

(3.) The Chief Judicial Magistrate and the Sessions Judge, Bilaspur, have refused to register the complaint preferred by the Revenue for the reason that the Court at Janjgir- Champa, would have jurisdiction for trial of the offence, therefore, the complaint is not maintainable at Bilaspur.