AD SUBBA Vs. GAGAN RAI

JUDGEMENT

(1.) Heard.

(2.) At the very outset, Mr. K.T. Bhutia, teamed Senior Advocate, appearing on behalf of the petitioners, submitted in his usual fairness that the petition been filed as Criminal Revision Petition, when it ought to have been a Criminal Misc. Case, as the petitioners seek to impugn the order of the Sessions Judge. South and West at Namchi, in exercise of its revisional jurisdiction by invoking this Court's inherent power under Section 482 Criminal Procedure Code

(3.) We have gone through the Sikkim High Court (Practice and Procedure) Rules 1991, in terms of which such an application ought to be numbered as Criminal Misc. Case. As prayed for by Mr. K.T. Bhutia, the petitioners are permitted to change the cause title of the application, which may be done in course of the day.