YASHWANT SINGH Vs. ASHUTOSH VERMA

JUDGEMENT

(1.) CRL. M.A.519/2012 Exemption is allowed subject to just exceptions. Criminal M.A. stands disposed of. CRL.Rev.P.29/2012 Vide instant petition, the petitioner has challenged the notice issued to petitioner under signature of Reader to SDM.

(2.) MR.Sandeep Sethi, Sr. Advocate appearing on behalf of the petitioner has submitted at bar that except this notice there is no order on record passed by the ld. SDM, which is mandatory under Section 145 of CrPC. For the convenience the Section 145(1) is reproduced as under:-

(3.) THOUGH, Co-ordinate Bench of this court while dealing with the issue in the above referred case called the judicial file of the SDM, and satisfied himself, however, when a Senior Advocate has made a statement at bar therefore, no occasion to disbelieve the same.