RUDRA PARTPAP SAHI Vs. DAWAN SINGH

JUDGEMENT

(1.) THIS application is an application made under Section 185 of the Criminal Procedure Code. I fail to see what application Section 185 can have to the case before mo. Section 185 refers to those cases only where some offence is being inquired into or tried. The term "offence" has been defined in the Criminal Procedure Code. Proceedings under Chapter XII of the Code are not proceedings relating to any offence : that Chapter is intended to prevent offences, not to deal with offences committed or under commission.

(2.) THIS section does not apply. The application is dismissed.