MADHUSUDAN PAUL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this application, the office raised objection about the maintainability of this case and, as such, heard learned counsel for both sides and it is being disposed of.

(2.) This application has been filed under S. 482 of the Code of Criminal Procedure (herinafter to be referred to as 'the Code') for quashing the order dated 20-7-1999 passed by the Assistant Sessions Judge, Pakur, in Sessions Case No. 255 of 1997, whereby and whereunder, the learned Assistant Sessions Judge dismissed the application filed by the petitioner.

(3.) The facts giving rise to this application are quite simple which may be shortly stated.