NAND KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONER has preferred this revision application, aggrieved by the order dated 20.5.2006 passed by the 1st Additional Sessions Judge, Vaishali at Hajipur in Case No. CII(A)39 of 1995, whereby the application filed by the petitioner for discharge has been rejected.

(2.) THE Stamp Reporter objected to the maintainability of the revision application under Sections 397 and 401 of the Code of Criminal Procedure and it opined that an application under Sec. 482 of the Code of Criminal Procedure shall be maintainable. However, no reason was assigned in support of the said report.

(3.) THE stand taken by Stamp Reporter as endorsed by the Registrar (List and Computer) is absolutely erroneous and the reliance on the judgment of the Supreme Court in the case of V.C. Shukla - appellant vs. State through, C.B.I. -respondent (supra) is absolutely misconceived.