NARAYAN KULKARNI Vs. S N SINGH

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned HCGP for the respondent-State.

(2.) THE reason for the petitioner approaching this Court under Section 482 of Cr.P.C. is the order of the revisional court holding that it had got no power to enhance the compensation in respect of Section 138 of N.I.Act proceedings. Petitioner's counsel relies on this Court's decision reported in 2004 Crl.L.J. 2947 to contend that the revisional court has got the jurisdiction to get into the aspect of enhancement of compensation as well before the trial court. Therefore, the order of the court below requires interference at the hands of this Court.

(3.) IN the light of the aforesaid submissions put forward and the decision cited by the petitioner's counsel, petition is allowed and the impugned order is set aside. The revisional court is directed to consider the revision petition filed on merits. Both parties are directed to appear before the revisional court on 04.09.2012 and within one month from the said date, the matter shall be disposed of by the revisional court.