UNITY VILLAGE COUNCIL Vs. KHRIELIE USOU

JUDGEMENT

(1.) This is a criminal revision petition filed under section 397/401 Cr.PC read with under Article 227 of Constitution of India directed against the judgment and order dated 28.05.2015, passed by Extra Assistant Commissioner, Chumukedima, Dimapur, in Case No. Unity-1/2015.

(2.) The facts and circumstances which lead to the filing of this criminal revision petition in brief are as follows;

(3.) Aggrieved by the impugned order passed by the Extra Assistant Commissioner, Chumukedima, Dimapur, the petitioner has come to this Court challenging the legality, propriety and questioning the jurisdiction of the Extra Assistant Commissioner, Chumuk--edima, Dimapur, in passing the impugned order.