PRAWESH KUMAR AGGARWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner has filed the present application invoking Sec. 482 of the Code of Criminal Procedure and has prayed for quashing of the order dated 18.8.2004 passed by the S.D.J.M., Gaya in connection with Complaint Case No. 475 of 2002, Trial No. 030 of 2004.

(3.) THE only, if not the primary contention, of the petitioner is that the S.D.J.M., Gaya had no authority to review his earlier order as it is well settled by various decisions of not only this High Court but also of the Supreme Court that a criminal Court has no power of review.