SUMANI KHARSEL Vs. DAYAMATI KHARSEL

JUDGEMENT

(1.) HEARD .

(2.) IN this revision application under Section 401, Cr.P.C. petitioner, who is second party No. 1 in Criminal Misc. Case No. 141 of 1998 of the Court of Executive Magistrate, Titilagarh, challenges correctness and legality of the order of the learned Addl. Sessions Judge, Titilagarh in Criminal Revision No. 4 of 1999, as per the impugned judgment dated 10.5.1999.

(3.) LEARNED counsel for the petitioner, Mr. Mohanty argues that when the order of learned Executive Magistrate suffers from no illegality or infirmity, learned Addl. Sessions Judge should not have set aside the same in the aforesaid manner,