NING PERTIN Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) HEARD Mr. Muk Pertin, learned counsel for the petitioners and Mr. N. Lowang, learned Public Prosecutor for the State of Arunachal Pradesh.

(2.) THIS Criminal Revision petition has been preferred by the Complainant under Section 401 Cr. P. C. read with Regulation 26 of the Assam Frontier (Administration of Justice) Regulation, 1945 (in short called 'regulation 1945) against the judgment and order dated 28. 12. 2005 passed by the Judicial Magistrate, First Class (JMFC), Pasighat in P. S. Case No. 110/2004 (GR case No. 111/2004) discharging the accused from the offences /charges under Section 337/323 read with 25a/27 Arms Act.

(3.) THE short question for consideration in the present case is whether the present Criminal Revision Petition under Section 401 Cr. P. C. read with Regulation 26 of the Regulation, 1945 against the judgment and order dated 28. 12. 2005 passed by the learned Judicial Magistrate, First Class (JMFC), Pasighat is maintainable directly before this Court when specific provisions for that purpose are available under 'regulation 1945' for redressal of the grievances before the learned Deputy Commissioner or Sessions Judge, however, no satisfactory answer has been forthcoming from the learned counsel for the present applicants.