UTTAM DAS Vs. STATE

JUDGEMENT

(1.) This revision arose out of the order dated 23.7.2012 passed by the learned Chief Judicial Magistrate, Malda in Exn. Case No. 2(M) of 2011 in a proceeding under Section 128 of the Code of Criminal Procedure arising out of Exn. Case No. 292(M)/2000 under Section 125 of the Code of Criminal Procedure, 1973.

(2.) In the background of misc. case the fact in a nutshell is that the Opposite Party No. 2 filed an application under Section 125 of the Code of Criminal Procedure in case No. 292(M)/2000 before the learned Chief Judicial Magistrate, Malda under Section 125 of the Code of Criminal Procedure.

(3.) Being aggrieved by and dissatisfied with the said order dated 27.12.2010, the petitioner filed a revision before the Hon'ble Court and Hon'ble Justice T. K. Gupta, by His Lordship's order dated 30.11.2011, was pleased to dismiss the revisional application.