SUKHDEO VIDROHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Sahani, learned counsel for the petitioner and Ms. Nehala Sharmin, learned counsel for the State.

(2.) This petition has been filed for quashing the order dtd. 29/8/2015 passed by the learned Sessions Judge, Dhanbad in Cr. Revision No.11 of 2015, whereby, the revision application was dismissed and the order dtd. 12/1/2015 passed by the learned Judicial Magistrate, 1st Class, Dhanbad in C.P. Case No.621 of 2011 dismissing the complaint under Sec. 203 of Cr.P.C. was affirmed.

(3.) Mr. Sahani, learned counsel for the petitioner submits that C.P. Case No.621 of 2011 was filed before the learned Trial Court which was dismissed vide order dtd. 12/1/2015 and the learned Court has not taken cognizance. He further submits that the petitioner filed Cr. Revision No.11 of 2015 and vide order dtd. 29/8/2015, the learned Revisional Court has affirmed the order passed by the learned Trial Court and dismissed the said criminal revision application. He also submits that the allegations and materials are there and in spite of that, the learned Court has not taken cognizance against the accused persons.