MOHAN Vs. VIMAL

JUDGEMENT

(1.) Rule. By consent, Rule is made returnable forthwith. By consent, heard finally. The only prayer before this Court is that, the order dated 4-10-2012, passed by the Additional Sessions Judge, Aurangabad, in Criminal Revision Application No. 16/2012, being an order passed without hearing the petitioner, be set aside, and the petitioner be granted one more opportunity to prosecute the said revision application preferred by him, and the same be decided on merits.

(2.) On the concession made by the learned Counsel for the respondent, and even otherwise, since it appears that the petitioner deserves to be given one more opportunity to remain present before the Additional Sessions Judge, and get the matter decided on merits, I am inclined to allow the petition. Appropriate costs, however, should be paid by the petitioner to the respondent.

(3.) The petition is allowed.