UMESH YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, learned counsel for the opposite party No. 2 and the learned counsel for the State.

(2.) The petitioners have filed the instant revision application against dated 17.11.2009 passed by the Sub-Division Judicial Magistrate. Chatra in S.T. No. 214 of 2009, G.R. Case No. 519 of 2003 (arising out of Hunterganj P.S. Case No. 78 of 2003) whereby, the Sub-Divisional Judicial Magistrate, Chatra has allowed the petition which has been filed by the informant under Section 323, Cr PC to commit this case to the learned Sessions Judge.

(3.) The case in brief is that a petition under Section 323, Cr PC has been filed on behalf of the informant stating therein that the present case is a counter case of Hunterganj P.S. Case No. 77 of 2003 lodged by one of the accused of this case against the informant and others which is pending as Sessions Trial Case No. 180 of 2004 in the Court of Additional Sessions Judge F.T.C. III.