KAMESHWAR GIRI Vs. STATE OF JHARKHAND & ANOTHER

JUDGEMENT

(1.) By Court:-

(2.) This revision application has been filed challenging the order dated 19.8.2000 passed by Shri S.N. Srivastava, learned Judicial Magistrate, Dhanbad in Dhanbad/Saraidhela P.S. Case No. 105 of 1998 corresponding to G.R. No. 508 of 1998, whereby the application for discharge filed by the petitioner was rejected by the Court below and the petitioner was directed to be present for framing of charge for the offence under Sections 406 and 420 of the Indian Penal Code.

(3.) It appears that this revision application was admitted on 30.8.2001 and notice was ordered to be issued on opposite party No. 2, who is the informant in this case, but the requisites therefor was not filed and the application stood dismissed against opposite party No. 2 on 7.9.2001 due to non compliance of the order passed by this Court by the petitioner.