MAHESH TULSIYAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and Sri Jharkhandi Upadhaya, learned A.P. P. for the State.

(2.) THE petitioner appears to be aggrieved by the order dated 22.11.2005 passed by the learned Sessions Judge, Darbhanga dismissing Cr. Revision No. 181/05 filed by the petitioner to regulate the proceeding in the court below as also to close the prosecution evidence of Darbhanga (Town) RS. Case No. 152/1994 (C.R. No. 172/1996, Tr. No.61/05) pending in the Court of the learned Sub - Divisional Judicial Magistrate, Darbhanga.

(3.) IT appears that the complaint petition was referred to the concerned police station where it was registered as Darbhanga (Town) P.S. Case No. 152/94. It further appears that the police found the case to be false and submitted a final form but on the protest petition of the complaint cognizance was taken and charges were framed.