HARI KISHORE SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This application has been filed for quashing the order dated 03.12.2005 passed by learned Sessions Judge, East Singhbhum, Jamshedpur in Cr. Rev. No.130 of 2005, whereby he affirmed the order of Special Judge, Economic Offence, Jamshedpur in C/1 Case No.198 of 2000, whereby he dismissed the application of petitioners alleging that the complaint filed is not maintainable.

(2.) From perusal of record, I find that earlier petitioners challenged the maintainability of the complaint petition in this Court by filing a writ application bearing W.P.(Cr.) No.87 of 2003, which was dismissed by this Court vide order dated 27th of February, 2004. Moreover, it appears that this is a second revision in the garb of application under Section 482 of the Code of Criminal Procedure. Section 397(2) of the Code of Criminal Procedure prevents a person from filing a second revision, unless it is shown that there is grave illegality committed by revisional court. From perusal of the order of revisional court, I find no illegality. Under the said circumstance, I find no merit in this application.