KAPILDEO YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner/informant has challenged order dated 20.02.2010 passed by Additional District and Sessions Judge, Sheikhpura, Munger passed in Criminal Revision No. 97/ 2009/11/2009 whereby and whereunder the learned Revisional Court set aside order of cognizance and summoning of non sent up accused, Devendra Yadav and Kalendra Yadav by the learned Chief Judicial Magistrate, Sheikhpura vide order dated 19.03.2009 passed in connection with Ariari P.S. Case No. 150/2008, G.R. No.1073/ 2008.

(2.) The brief fact of the case, for the present purpose is narrated below:-

(3.) It has been submitted on behalf of the petitioner that order passed by the Additional Sessions Judge happens to be bad in law as well as on facts, hence, is fit to be set aside.