RADHA KRISHNA DANG Vs. INDRAJEET BILANDI

JUDGEMENT

(1.) By the instant criminal misc. petition under Sec. 482 Cr.P.C, the petitioner has challenged the order dt.08.03.2006 passed by Additional Sessions Judge, Raisingh Nagar, Distt.Sri Ganganagar (for short 'the revisional court' hereinafter) whereby the revision petition filed by the petitioner against the order dt. 12.02.2004 passed by Judicial Magistrate, Vijaynagar, Distt.Sri Ganganagar (for short 'the trial court' hereinafter), was dismissed.

(2.) I have learned counsel for the parties.

(3.) The petitioner is aggrieved only to the extent that the application filed by him under Sec. 219 Cr.P.C. came to be dismissed by the trial court and on revision, the revisional court dismissed the revision petition.