PRAKASH CHAND LUNIA Vs. UNION OF INDIA

JUDGEMENT

(1.) In this matter we had given opportunity to the respondent to file reply to the application under Section 482/Cr.P.C. being Crl. Misc. 2031 of 1997 on 22.4.1997, 25.4.1997 and 28.4.1997. Reply has not been filed.

(2.) Not only the reply to Crl. Misc. 2031 of 1997 has been filed, reply to Crl. W. 122 of 1997 has not been filed, despite issuance of notice on 14.2.1997 when the notice was accepted by Mr. A.K. Vali, Advocate.

(3.) Again on 7.4.1997, fresh notice was ordered to be issued for 21.4.1997. The matter again came up before us for hearing after Crl. Misc. 2031 of 1997 had been filed for early hearing of the matter.