BANWARILAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS order shall dispose of two cases being M.Cr.C.No.243/2012 and M.Cr.C.No.244/2012 as similar controversy is involved in both these cases.

(2.) THE short point involved in this matter is that the Revisional Court where the respondent/complainant had gone after a final report was filed by the police on investigation of the case based upon a reference under Section 163 Cr.P.C., whereby it was reported that no case is made out against the petitioners, the Revisional Court remanded the case to the trial Court to proceed further in the matter against the petitioners, but without hearing them.

(3.) THE State counsel has not to say anything contrary to the submissions made on behalf of the counsel for the petitioner.