BALWANT SINGH Vs. G S CHAUHAN

JUDGEMENT

(1.) THIS is an application under section 482 of the Code of Criminal Procedure, challenging the order dated 16.8.2001 passed by Second Additional Sessions Judge, Guna in Criminal Revision No. 150/01, whereby the Court below has dismissed the revision filed by the present applicant.

(2.) FROM the perusal of the record, it appears that the Court below has dismissed the revision by non -speaking order. All the judicial orders must reflect the reasons on which the revision is either allowed or dismissed. From the perusal of the impugned order, the application of mind by the Court below is not reflected. In such circumstances, the impugned order is set aside and it is directed to the revisional Court to decide the matter afresh and dispose of the same by reasoned order within a period of three months from today. With these ovservations this M.Cr.C. stands disposed of.