RAJENDRAPRASAD SHANKERLAL RAJORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . This Revision Application is directed against the judgment and order dated 19-6-1990 passed by the learned Fourth Joint Civil Judge and Judicial Magistrate First Class (Ahmedabad Rural) Mirzapur in Misc. Criminal Application No. 2 of 1989 filed by the petitioner (original complainant) in Criminal Case No. 152 of 1987 for setting aside the order dismissing his complaint for default in appearance on 19-8-1990 when the complainant was called out.

(2.) . Heard the petitioner who is present in person and the learned A. P. P. Shri M. A. Bukhari for respondent No. 1. Advocates for respondent Nos. 2 and 3 are absent.

(3.) . Short question that arises in this petition is whether a Court has jurisdiction to proceed with and to pass an order in the matter when the proceedings of that matter is statyed more particularly by the High Court.