SALFUL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) TODAY again, on call none appeared on behalf of the petitioner either to press this petition or to make a prayer for adjournment. However, Sri M.K.Khare, learned Addl. Public Prosecutor appearing on behalf of the State is present. On 16.11.2010 also none appeared on behalf of the petitioner. However, the case was adjourned for the day with an indication that no further adjournment shall be granted.

(2.) WHILE invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, the petitioner has prayed for quashing of an order dated 31.5.2007 passed by Shri Shailendra Kumar Pandey, learned Addl. Sessions Judge/F.T.C. No.1, Sitamarhi in Cr.Revision No.129 of 2006. By the said order, while allowing the revision petition, learned Addl. Sessions Judge has set aside the order dated 28.4.2006 passed by Sri Ashok Kumar Gupta, learned Judicial Magistrate, 1st Class, Sitamarhi in Complaint Case No. 848 of 2005, T.R.No.1728 of 2007, whereby the learned Magistrate had taken cognizance of offences under Sections 420,467,468,471,120B of the Indian Penal Code against Opp.Party nos.2 and 3.