DINESH PRADHAN Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for opposite party no. 2.

(2.) In the present application challenge has been made to the order dated 30.8.2013 passed by Sessions Judge, at Dhanbad in Cr. Rev. No. 169 of 2013, by which the revision application preferred against the order dated 30.7.2013 passed by the Judicial Magistrate, 1st Class, Dhanbad in C.P. Case no. 22 of 2010 has been dismissed.

(3.) It appears that the petitioner had filed a complaint case on 5.01.2010 and after filing of the said complaint and on inquiry cognizance was taken by the learned Judicial Magistrate,1st Class Dhanbad for the offence under Sec. 448 of the Indian Penal Code.