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Jagdamba Enterprises Thru.Proprietor vs State Of Bihar & Ors on 16 December, 2010

Author: Anjana Prakash

Bench: Anjana Prakash

            IN THE HIGH COURT OF JUDICATURE AT PATNA
                        Cr.Misc. No.15211 of 2010
JAGDAMBA ENTERPRISES, THROUGH ITS PROPRIETOR, Uttam Kumar, S/o
 Sri Janardan Singh, R/o and Office at Akhtyapur Niwas/Akhtyarpur House,
              Kadam Kuan, P.S.-Kadam Kuan, District-Patna.
                                  Versus
                       THE STATE OF BIHAR & ORS
                                 -----------

02.    16.12.2010

The petitioner who is the complainant of Complaint Case No. 2206 of 2008 is aggrieved by the dismissal of his complaint and the Revisional order by which the dismissal has been upheld.

Considering that it is a second revision in the garb of Section 482 Cr.P.C. and no patent illegality is pointed out for entertaining this application, I am not inclined to interfere in the matter. The application is dismissed.

(Anjana Prakash, J.) Vikash/-