JIWAN JYOTI LINDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Sahani, the learned counsel for the petitioner and the learned counsel appearing on behalf of the respondent State.

(2.) This criminal revision petition has been preferred against the order dtd. 3/10/2024 passed by learned Judicial Magistrate, First Class, Ranchi in C.P.No.1818 of 2023 whereby the learned court has been pleased to dismiss the complaint under Sec. 203 Cr.P.C.

(3.) On query made by the Court about directly filing of the current revision petition before the High Court, Mr. Sahani, the learned counsel appearing on behalf of the petitioner submits that both the Courts are having jurisdiction and in view of that, the present criminal revision petition has been preferred directly before this Court.