MD MOKIM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Today again when the case was called out, none appeared on behalf of the petitioner either to press this petition or make a prayer for adjournment. On 24.8.2010 also on call none had appeared on behalf of the petitioner. However, the case was adjourned for the day with an indication that no further adjournment shall be granted. While adjourning the case, it was noticed that in this case interim order of stay in respect of taking no coercive step against the petitioner was continuing. Thereafter, on 26.8.2010 when the case was taken up for hearing, the case was adjourned on the prayer made on behalf of the petitioner for filing supplementary affidavit. On perusal of the record it appears that in compliance of the order dated 26.8.2010, no supplementary affidavit has been filed on behalf of the petitioner.

(2.) The 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 24.11.2001 passed by 4th Additional District and Sessions Judge, Begusarai in Cr.Revision No.373 of 2000. By the said order, the revision preferred by the petitioner against the order dated 14.7.2000 passed by Sri B.N.Pandey, learned Judicial Magistrate, Ist Class, Begusarai in Case No.39M of 1994/T.R. No.480 of 2000 was dismissed.

(3.) I have perused the materials available on the record including both the orders. I do not find any defect in the orders. There is nothing in the petition warranting exercise of inherent jurisdiction in favour of the petitioner. Accordingly, the petition stands rejected.