JESMIN RAHMAN Vs. AFRUZA BEGUM

JUDGEMENT

(1.) THIS petition, made under S. 482, Cr. P. C. (in short, 'the Code'), has raised a very important question of law and the question is this : Is an order passed by an Executive Magistrate drawing proceeding, under sub section (1)of S. 145 of the Code, revisable? this question, in turn, brings us to yet another question and the question is : Whether an order, passed, under sub-section (1) of S. 145, an interlocutory order?

(2.) BEFORE making endeavour to find answers to the questions posed above, appropriate it is that the facts leading to this petition are taken note of. The petitioner herein submitted, as first party, a petition to the sub-Divisional Magistrate, Kamrup Metropolitan district, alleging, inter alia, thus :

(3.) CONTENDING, now, that the very entertaining of the revision petition by the learned additional Sessions Judge is without jurisdiction, the petitioner has impugned, in this petition, made under S. 482 of the Code, the order, dated 24-8-2007, aforementioned.