BIJAY SAO Vs. STATE OF JHARKHAND AND ANR.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the State as also learned counsel for the complainant-opposite party No. 2.

(2.) The petitioner is aggrieved by the order dated 09.10.2012 passed by the learned 3rd Additional Sessions Judge, Hazaribag, in Cr. Rev. No. 105 of 2011, whereby the revision preferred by the opposite party No. 2 against the order dated 3.6.2011 dismissing her Complainant Case No. 290 of 2010 in the enquiry stage, has been allowed by the revisional Court below and the matter has been remanded back to the Trial Court below for conducting fresh enquiry and for passing the order afresh in accordance with law.

(3.) I.A. No.1385 of 2014 has been filed for stay of the further proceedings in the Court below, as during the pendency of this application, upon enquiry the Court below has found the prima facie offence under Sections 323,341,420, 504/34 against the accused persons by order dated 20.2.2014.