(1.) Heard teamed counsel appearing for the petitioner and learned counsel appearing for the State as well as learned counsel appearing for the informant. Learned counsel appearing for the petitioner submits that a case was lodged by the informant for commission of offence under Section 302 of the Indian Penal Code against two persons including the petitioner. The matter was taken up for investigation. During investigation, the police did not find culpability against any of the accused persons and therefore, final form was submitted which was accepted by the court vide order dated 25.4.2008.
(2.) Being aggrieved with that order, the informant preferred revision application before the Court of Sessions which was heard by the 1st Additional Sessions Judge, Godda. The revisional court having set aside the order accepting the final form remanded the matter back for further enquiry. Thereupon, the Magistrate took cognizance of the offence punishable under Section 302 of the Indian Penal Code against the petitioner, vide order dated 21.7.2011 passed in T.R. No. 347 of 2011/P.C.R. Case No. 482 of 2008.
(3.) The orders passed by the Magistrate as well as by the revisional court are under challenge.