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Chattisgarh High Court

D. R. Thakur vs State Of Chhattisgarh on 14 September, 2021

                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                            Order Sheet
                                        CRMP No. 1119 of 2014
                             D. R. Thakur Versus State of Chhattisgarh




14.09.2021

Mr. C. B. Kesharwani, Advocate for the Petitioner.

Mr. Sudeep Verma, Dy. G. A. for the State.

Learned Judicial Magistrate First Class, Pandariya, District- Kabirdham has passed the order on 04.09.2013, by which the proceeding under Section 344 of Cr.P.C. has been addressed. The petitioner has challenged that order before the Revisional Court by filing Revision in Criminal Revision No. 30/2013 which has also been dismissed by the learned Revisional Court (FTC), Kabirdham on 07.10.2014 and directed the proceeding to be initiated by the Judicial Magistrate First Class. The petitioner is directed to submit a report whether any proceeding under Section 344 of Cr.P.C. has done against him(petitioner) or not by the concerning Magistrate, First Class.

List this case on 29th of September, 2021.

Sd/-

(Narendra Kumar Vyas) Judge Amita