DEVENDRA SINGH RAWAT S/O LATE RAM SINGH RAWAT R/O VILLAGE BANGAON, PATWARI CIRCLE SIROSAIN TEHSIL KARANPRAYAG DISTRICT CHAMOLI Vs. STATE OF UTTARAKHAND THROUGH COLLECTOR DISTRICT CHAMOLI

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under section 482 of Code of Criminal Procedure,1973, the petitioner has sought quashing of the ex parte order dated 05.11.2011, passed by Sessions Judge, Chamoli in Criminal Revision No. 58 of 2011, state vs. Devendra Singh.

(3.) IT appears that a revision was filed on behalf of the State which was registered as criminal revision no. 58 of 2011. Learned Sessions Judge, Chamoli, without issuing notice to the present petitioner allowed the revision against him, at the admission stage and quashed the order passed by the Chief Judicial Magistrate.