ASHOK KUMAR JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Raja Ravi Shekhar Singh the learned counsel for the petitioner, Mr. Satish Prasad, for the respondent State and Mr. S.S.Choudhary, the learned counsel for the O.P.No.2.

(2.) This petition has been filed for quashing of the order dtd. 26/11/2018 passed in criminal revision no.61 of 2018, passed by learned Additional Sessions Judge-I, Rajmahal whereby challenge to the order dtd. 19/7/2018 passed by learned Sub Divisional Judicial Magistrate, Rajmahal in connection with Rajmahal P.S.Case No.87 of 2016, corresponding to G.R. No.284 of 2016 has been refused and the criminal revision application has been rejected.

(3.) Mr. Raja Ravi Shekhar Singh, the learned counsel for the petitioner submits that the discharge petition filed by the petitioner has been rejected by the learned Sub Divisional Judicial Magistrate, Rajmahal and thereafter the petitioner had preferred the criminal revision being Cr.Rev. No.61 of 2018 and by order dtd. 26/11/2018 the said revision application has been rejected. He submits that the criminal revision order is not in accordance with law as the learned Additional Sessions Judge-I, Rajmahal has not considered that the petitioner is not a relative of the O.P.No.2 /informant. He submits that no ingredients of Sec. 498(A) IPC is made out against the petitioner and the allegation with regard to transaction of Rs.80,000.00 in the bank account of this petitioner is false.