AJAY KUMAR AGARWALA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Prabhash Kumar, learned counsel for the petitioners; Mr. R. S. Majumdar, learned Government Advocate for the State; and Mr. Kalyan Roy, learned counsel for the Opposite Party No. 2.

(2.) The instant application invoking the inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973 has been filed for quashing the order dated 6-6-2002 passed in Criminal Revision No. 24 of 2002 by learned Sessions Judge, Koderma by reason whereof he dismissed the Revision Application itself.

(3.) The revision application in turn was filed against the order dated 6-3-2002 passed by the learned Sub-Divisional Judicial Magistrate, Koderma in Case No. 136 of 2000 (T. R. No. 551 of 2002) by which he rejected the petition dated 18-6-2001 filed by these petitioners wherein they had prayed for acquitting them in terms of the provisions contained under Section 256(2) of the Code of Criminal Procedure, 1973 and for discharging them under Section 249 of the said Code. The ground taken in the petition for acquittal and discharge was that the complainant had died on 6-6-2001 and that cognizance under Section 138 of the Negotiable Instruments Act was barred by limitation.