GURBACHAN SINGH Vs. STATE OF PUNJAB & ANR

JUDGEMENT

(1.) The instant petition under Section 482 of the Code of Criminal Procedure ('Cr.P.C.' for short) is directed against the judgment dated 10.10.2011(Annexure P-10) passed by the learned Additional Sessions Judge, Sangrur, whereby the revision filed by the petitioner against the order dated 24.03.2008 (Annexure P-7) passed by learned Sub-Divisional Magistrate, Malerkotla, was dismissed.

(2.) The question of law that falls for consideration of this Court is whether, in the given fact situation of the present case, this petition is maintainable under Section 482 Cr.P.C., in view of the statutory bar provided under Section 397(3) Cr.P.C.

(3.) When the case came up for motion hearing on 04.07.2012, learned counsel for the petitioner sought time to address this Court on the maintainability of this petition in view of the statutory bar contained in Section 397 (3) Cr.P.C. and on his request, the case was adjourned for today.