DHIRENDRANATH SWAIN Vs. HADI RAUL

JUDGEMENT

(1.) Learned counsel for the petitioner is present. None appears for the opposite party.

(2.) Heard learned counsel for the petitioner and the revision is disposed of in the following manner :-

(3.) Learned counsel for the petitioner rightly argues that with the expiry of the period of two months from the date of initiation of the proceeding u/S. 144, Cr. P.C. the prohibitory order was no more enforceable nor the Magistrate had jurisdiction to decide the matter on merit while acting u/S. 144, Cr. P.C. and therefore the order dated 25-2-1997 is illegal being without jurisdiction.