MANGHI @ NARMADA Vs. STATE OF M.P.

JUDGEMENT

(1.) SHRI Narendra Nikhare, learned counsel for the applicant. Shri Akhil Singh, learned Panel Lawyer for respondent/State on advance copy.

(2.) AS per Memo of revision this petition is preferred against the order dated 4 -12 -2004 but while asking from the counsel then he submitted that in fact this revision petition is preferred against the order dated 29 -12 -2004 but due to over sight wrong date has been mentioned.

(3.) THIS revision petition is directed against the order dated 29 -12 -2004 passed by the Sessions Judge, Raisen in S. T. No. 136/03, whereby application filed by the applicant under section 311 of Criminal Procedure Code has been dismissed.