CHANDER KANT PANDIT Vs. DAPINDER PAL SINGH

JUDGEMENT

(1.) The said petition being filed against the impugned judgment dated 21.10.2010, whereby the learned ASJ has reversed the order dated 09.04. 2010 passed in Criminal Complaint No.4910/2009 instituted by Dapinder Pal Singh/respondent. Vide the said petition, the petitioner has raised the legal ground that the ld. ASJ has violated the principle of Audi Alteram partem by not issuing notice and even not given a chance for hearing to the petitioner before passing the order/judgment dated 21.10.2010 in Crl. Rev. No.30/2010.

(2.) Being aggrieved by the order dated 09.04.2010 passed by ld. Magistrate, respondent filed the revision petition No.30/10 before the sessions court while challenging the same as the petitioner not been summoned by the trial court.

(3.) The co-accused, Vaid Prakash Sharma also challenged the same order passed by the ld. Magistrate, vide revision petition No.54/10.