SOURI NARAYAN PADHEE Vs. R C MOHAPATRA

JUDGEMENT

(1.) THIS application appears to have been received by Hon'ble the Chief Justice through Speed Post and ultimately registered as a Criminal Misc. Case under Section 482, Cr.P.C.

(2.) THIS petition is against the revisional order of the learned Addl. Sessions Judge, Sambalpur rejecting the petitioner -complainant's revision against the order of the learned S.D.J.M., Sambalpur rejecting his complaint in I.C.C. No. 68 of 1995.

(3.) IN such view of the matter, I am of the considered opinion that this application under Section 482, Cr.P.C. as against the revisional order at the instance of the revision petitioner is not maintainable in law and is to be dismissed. In view of such finding, I do not think it necessary to go into and consider the merits of the factual aspect to find out as to whether the trial Court as well as the revisional Court were right in holding that there is no prima facie case to entertain the complaint. In the result, the Criminal Misc. Case is dismissed as not maintainable.