JANARDAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS application has been filed under section 482 of the Code of Criminal Procedure 1973 for quashing the order dated 20.10.2005 passed by the learned Sessions Judge, Bhagalpur in Criminal Revision No. 272 of 2005. dismissing the revision application filed by the petitioner and affirming the order dated 12.8.2005 passed by Sri S.K. Singh, J.M. Bhagalpur in Complaint Case No. 1859 of 2004. The learned Magistrate by the order dated 12.8.2005 has dismissed the complaint petition under section 204(4) of the Code for not filing the necessary requisites by the complainant.

(3.) LEARNED counsel for the petitioner submitted that the complainant was not given sufficient opportunity to file necessary requisites. Only two dates were given for filing requisites which were not sufficient. The complainant, on account of flood, could not appear in Court on 12.8.2005 and hence, dismissal of the case was improper.