STEPHEN D SILVA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this petition filed under Section 482 of Cr.P.C., the petitioner has prayed to set aside the impugned order dated 25th September, 2004 rendered by Special Judge, Fake Currency Notes, Jaipur City, Jaipur wherein it has been observed that the order dated 15th December, 2003 passed by the Additional District Magistrate, Jaipur City (North), Jaipur was not a final order and it was an interlocutory order, hence, the revision did not lie.

(2.) Heard the learned Counsel for the parties and carefully scanned the relevant material on record.

(3.) The sole crucial question springing for consideration in the instant case is that as to whether the order dated 15th December, 2003 rendered by Additional District Magistrate, Jaipur city (North), Jaipur is an interlocutory order or a final order?