SMT.NANDA KHAKHARIYA Vs. SHARAD SHUKLA AND OTHERS

JUDGEMENT

(1.) Heard on admission.

(2.) It is submitted on behalf of the Applicant that the Respondents were not noticed, the Court below has not taken any cognizance against the Respondents, the case was not registered and in absence of the complainant on 22.1.2016 the compliant was dismissed for want of prosecution. In the above facts, the instant criminal revision may be disposed of without even noticing the Respondents.

(3.) Looking to the facts and the question of law involved, the matter is heard finally at the motion stage itself without noticing the Respondents.