AJOY NATH ROY, J. - (1.) THIS is an application made under Section 482 of the Code of Criminal Procedure. Similar reliefs have already been prayed for by the applicant in an application made under Article 227 of the Constitution of India. That application was filed in or about the month of June, 1993 but is not in today's list.
(2.) THE petitioner is aggrieved by the order of the learned Chief Judicial Magistrate date 16.1.95 whereby he ordered the Investigating Officer to open the lock and to hand over the possession of the disputed shop room to the respondent No. 2, the de facto complainant.
(3.) THE applicant is also aggrieved by the order of the dismissal passed by the learned Sessions Judge in a criminal revision bearing No. 2 of 1995 dated 7.4.1995. The de facto complainant, being a lady made complaint leading to charges under section 341 of the Indian Indian Penal Code, namely, criminal exclusion or restraint of her from her tenanted shop room, during the time the room locked for road widening.;