REVATI RAMAN THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole petitioner, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, has prayed for quashing of an order dated 13.1.2000 passed in Complaint Case No.223(c) of 1997 by Shri Ram Sristi Singh, Chief Judicial Magistrate, Supaul.

(2.) The petitioner, whose complaint was rejected by the Chief Judicial Magistrate, Supaul in Complaint Case No.223 (c) of 1997, which was filed for an occurrence taken place in between 3.3.1994 and 14.12.1996, approached this Court for quashing of the order of the Chief Judicial Magistrate rejecting the complaint petition.

(3.) I have perused the materials available on record. I do not find any material in the case warranting exercise of inherent jurisdiction in favour of the petitioner that too, after lapse of such a long time.