Y PHANIKUMAR Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD .

(2.) IN this Application under Section 482, Cr.P.C. petitioner challenges the order of cognizance in G. R. Case No. 1033 of 1994 of the Court of S.D.J.M., Berhampur, which was refused to be interfered with by learned First Addl. Sessions Judge, Berhampur on an application by the present petitioner, registered as Criminal Revision No. 59/51 of 1995 -97.

(3.) APART from that, since the petitioner has availed the revisional jurisdiction in accordance with the provision in Section 397, Cr.P.C.and as per the aforesaid examination of position on record this Court finds no illegality in the same, therefore, this Court finds the application under Section 482, Cr.P.C., which in disguise a second revision application, is not maintainable in view of Sub -section (3) of Section 397, Cr.P.C.