TARA CHAND Vs. GYANENDRA TIWARI

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 7-3-87 passed by the Additional Chief Judicial Magistrate, Bali, by which the learned Additional Chief Judicial Magistrate took cognizance for the offence under sections 447,427, 147, 149, 109 and 120-B of the Indian Penal Code against the present petitioners.

(2.) IN view of the Division Bench judgment of this Court, the revision petition is not maintainable against the order of taking cognizance and, therefore, the counsel for the petitioners submits that this revision petition may be treated as a petition under Section 482. Cr. P. C.