Lilamoy Ghosh, J. - (1.) A Complaint case was filed before the Ld. Sub-Divisional Judicial Magistrate, Diamond Harbour. On 2.2.81, which Was a date fixed, the complainant was found absent on calls. By order of the same date the Id. Magistrate filed the case. Later, by order dated 12.2.81, the Id. Magistrate restored the case. By order dated 18. 3. 81 the Id. Magistrate made directions for issue of processes.
(2.) Mr. Mondal, appearing for the petitioners in this revisional application, has urged only a short point and it is that the Id. Magistrate, alter dismissing a case in effect, has no power to restore it.
(3.) None appears for the opposite party No. 1 and the State, the opposite party No. 2.;