MITHLESH KUMAR Vs. SHYAM LALL PAIK

JUDGEMENT

(1.) This is an application Section 401 read with Section 482 of the Code of Criminal Procedure, 1973 ('the said Code' in short) against the judgment and order dated September 22, 2003 passed by the learned Sessions Judge, Andaman & Ntcobar Islands in Criminal Revision Case No. 116 of 2003 reversing order dated June 2, 2003 passed by the learned Judicial Magistrate, Second Court at Port Blair in C. R. Case No; 110 of 2002.

(2.) The opposite party, no. 1 lodged a complaint against the petitioner under Sections 501 and 502 of the Indian Penal Code, 1860 in the court of the learned Judicial Magistrate, Second Court at Port Blair. The said complaint case has been registered as C. R. Case No. 110 of 2002 before the said court.

(3.) The petitioner appeared in the said case on February 27, 2003 and engaged one learned advocate to defend his case. The learned Magistrate enlarged him on bail.