RAMESHAN P O Vs. RAKESH KUMAR YADAV

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by a learned Single Judge of the Allahabad High Court who allowed the application filed in terms of Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 (in short the Code ) assailing the order passed by learned Sessions Judge, Jaunpur. The primary stand taken in this appeal is that the revision petition was allowed and disposed of even without issuance of notice to the present appellants.

(3.) Background facts in a nutshell are as follows: