THOBA BHANIA PARDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) A time barred appeal against an order forfeiting a bond was filed, and although a request was made to treat the said time barred appeal as a revision application, the learned -judge dismissed the appeal summarily, and he relied on Hariwari Lal V/s. State, 1959 AIR(All) 751 But Sec. 515, Criminal P. C. has been modified in Bombay and reads as follows:

(2.) We do not know whether in Allahabad the section reads as it stands in Bombay. As the section stands, the Sessions Judge can revise the order himself without even making a reference to the High Court under Chap. 32 of the Criminal P. C. The view taken by the learned Sessions Judge is, therefore, wrong and he is directed to consider whether he should revise the order u/s. 515, Criminal P. C.