PADMALOCHAN BEHERA Vs. ANJANA BEHERA

JUDGEMENT

(1.) Heard.

(2.) This application under Sec. 482, Code of Criminal Procedure stands disposed of at the stage of admission after hearing the learned Counsel for the Petitioner.

(3.) An order of maintenance was granted in favour of the opposite party by learned S.D.J.M., Udala on 30.5.1996 in Crl. Misc. Case No. 41 of 1994. That order was challenged in the Court of Session and learned Addl. Sessions Judge. Baripada on 6.3.2001 passed the impugned judgment in Crl. Revision No. 26/26 of 1999/1996 maintaining that order of maintenance. As against that Petitioner has filed this application under Sec. 482, Code of Criminal Procedure in view of the bar in Sub -section (3) of Sec. 397 Code of Criminal Procedure for preferring a second revision.