RAM ACHAL SINGH Vs. TARSI S. EKKA

JUDGEMENT

(1.) This revision has been preferred against the order dated 22.10.1988 passed by Sessions Judge, Allahabad, whereby he has allowed the revision and set aside the order dated 22.08.1988 passed by the court below and remanded the matter to the lower court with certain directions.

(2.) Brief facts are that on 18.11.1987, the final report was received. The court ordered the final report be registered and to summon the complainant fixing 17.12.1987. On 17.12.1987, an order was passed that inspite of notice, none is present to oppose the final report. After perusal of the final report accepted the final report. But again on 24.12.1987, the order sheets started and none was present, ultimately on 22.08.1988, an order was passed that none was present to press the objection. The final report has already been accepted by the predecessor, hence, objection be rejected and file be consigned. Later on again the case was taken up on 22.11.1988 and on 03.12.1988. Meanwhile against order dated 22.08.1988, the revision bearing Criminal Revision No. 470 of 1988 was preferred. The revisional court allowed the revision setting aside the order dated 22.08.1988 and remanded back the matter to the court concerned with the direction to hear the objection on the final report and thereafter decide the matter acceptance of the final report.

(3.) Feeling aggrieved the present revision has been preferred.