BANSHNKAR ROY Vs. GUNESHWAR ROY

JUDGEMENT

(1.) This is an application under Section 398 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') by the petitioner against the order passed by the Second Additional Sessions Judge, Saharsa, on the 10th January, 1975.

(2.) The circumstances leading to the filing of this revision application here, in brief, are as follows:

(3.) The petitioner thereupon filed an application under Section 397(1) of the Code in the court of session against the aforesaid order of the learned Magistrate. That application was heard by the learned Second Additional Sessions Judge who, after thoroughly considering the petition of complaint, the enquiry report and the aforesaid order of the learned magistrate, came to the conclusion that there was no sufficient ground for proceeding in the matter and the complaint was held to have been rightly dismissed with the result that the revision application of the petitioner under Section 397(1) was dismissed on 10th January, 1975.