JASWANT SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for revisionist and perused the Impugned order dated 25.1.1997.

(2.) THE brief facts are that on 14.6.1995. the S.D.M., Hathras passed final order in the nature of exparte order in proceeding under Section 145. Cr. P.C. vide Annexure 4 to the supplementary affidavit filed today. A revision was preferred against this order which was allowed on 25.1.97 by Ist Addl. Sessions Judge, Aligarh. Ex parte order was set aside and with a view to do substantial justice between the parties, the case was remanded with certain directions. This order does not suffer from any illegality or error of law. On the other hand, it is intended to provide substantial justice to the parties. THEre is no ground for interference in this revision. THE revision is accordingly dismissed.