LAXMI BARIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN 'spite' of notice to the Advocates for the Appellant, none appears. The matter was listed before this Court today.

(2.) LAXMIKANTA Barik has filed this application for leave to appeal to the Supreme Court against the judgment passed by this Court on 30 -1 -1988 dismissing the Criminal Appeal preferred by him. Article 134 -A of the Constitution of India contains the provision for granting the certificate for leave to appeal. Article 134 -A is quoted below for convenience of reference:

(3.) HENCE , I hold that the application filed is not maintainable as it is beyond the scope at Art 134 -A Even otherwise also there is no substantial question of law of general importance involved in the matter. In the result, in any view of the matter, this is not a fit rase for granting the certificate under Article 134 -A and therefore, the application for leave to appeal to the Supreme Court is rejected.