CHHABI SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) THE petitioner is aggrieved by the order, dated 17.10.2006 passed in Criminal Revision No. 40 of 2006 whereby and whereunder the revisional Court has set aside the order, dated 16.07.2005 passed by the Sub -Divisional Magistrate, Sadar Bhagalpur in Misc. Case No. 1377 of 2004 under Section 133 of the Code of Criminal Procedure.

(3.) THE only corollary of the said findings recorded by the revisional Court was that the order of the Sub -Divisional Magistrate, Bhagalpur dismissing the 133 proceedings in default due to non -appearance of the Opposite Party No. 2 had to be set aside and that has been done by the revisional Court.