SUMA R Vs. S C CHANDRA SHEKHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. Counsel for respondent is absent.

(2.) Learned counsel for the petitioner submits that, on 18.8.2014, the complainant was present in Court, but, she being hard of hearing, could not present herself before Court as a result, the petition came to be dismissed for non-prosecution.

(3.) The learned counsel submits that, immediately on the next day, an application was moved by the petitioner for recall of the said order and restoration of the case but, the learned Magistrate has dismissed the application on the ground that the trial Court has no power to review the order.