Patna High Court
Nawal Kishore Sharma @ Naval Kishore ... vs The State Of Bihar & Ors on 16 April, 2015
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.46299 of 2012
Arising Out of PS.Case No. -1469 Year- 2009 Thana -null District- MUZAFFARPUR
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1. Nawal Kishore Sharma @ Naval Kishore Sharma S/O Late Baijoo Sharma R/O
Mohalla - Brahampura, P.S. Brahampura, District - Muzaffarpur
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Anirudh Paswan S/O Late Bhikhari Paswan R/O Village - Deoria, P.S. Deoria,
District - Muzaffarpur
3. Paspati Devi W/O Anirudh Paswan R/O Village - Deoria, P.S. Deoria, District -
Muzaffarpur
4. Arun Kumar S/O Anirudh Paswan R/O Village - Deoria, P.S. Deoria, District -
Muzaffarpur
5. Shava Devi W/O Arun Kumar R/O Village - Deoria, P.S. Deoria, District -
Muzaffarpur
6. Sandeep Paswan S/O Anirudh Paswan R/O Village - Deoria, P.S. Deoria, District
- Muzaffarpur
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Arvind Kumar Verma, Adv.
For the Opposite Party/s : Mr. Arun Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL JUDGMENT
Date: 16-04-2015 The instant application under section 482 of the Code of Criminal Procedure is directed against the order dated 23.08.2012 passed by the learned 9th Additional Sessions Judge, Muzaffarpur in Cr.Rev. No. 215 of 2010/ 25 of 2012, whereby and whereunder he has dismissed the revision petition filed by the petitioner against the order dated 12.06.2010 passed by the learned Judicial Magistrate 1st Class, Muzaffarpur in Complaint Case No. 1469 of 2009 corresponding to Tr.No.3193 of 2010 by which the learned Patna High Court Cr.Misc. No.46299 of 2012 dt.16-04-2015 2/2 Magistrate found no prima facie case against the opposite party nos.2 to 6.
Apparently, this application under section 482 of the Code of Criminal Procedure is in the nature of second revision, which is barred under section 397(3) of the Code of Criminal Procedure.
In that view of the matter, the application is dismissed as not maintainable.
(Ashwani Kumar Singh, J) Pradeep/-
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