JANI CHINESWAR SUBUDHI Vs. DANDASI GAUDA AND ORS.

JUDGEMENT

(1.) THIS application under Section 482, Code of Criminal Procedure is disposed of at the stage of hearing on admission on active participation of both the parties.

(2.) SECOND Party in M.C. No. 49 of 1997 of the Court of Executive Magistrate, Surada is the Petitioner in this application under Section 482, Code of Criminal Procedure That proceeding was initiated under Section 144, Code of Criminal Procedure, wherein the opposite parties in this proceeding were the 1st party.

(3.) FIRST party challenged the aforesaid order in Criminal Revision No. 8/98 (Criminal Revision No. 10/98 -SDC). The 1 st Additional Sessions Judge, Berhampur allowed that revision as per the impugned judgment dated 24.11.98.