BABBURAJA Vs. STATE OF M P

JUDGEMENT

(1.) Having been aggrieved by the directions issued vide order dated 1/8/12 in Misc. Cri. Case No.1430/2012 (Baijnath Singh Vs. State of M.P. & another) which are reproduced below, the petitioner has knocked the doors of this court with a request for exercising powers under section 482 of Cr.P.C. to secure the ends of justice :-

(2.) In the present petition before this court, the petitioner prays for the reliefs as following:-

(3.) On perusal of the record of Misc. Cr. Case No.1430/2012, it appears that on 1st August, 2012, after having heard the learned counsel for petitioner/interested party as well as learned Public Prosecutor appeared on behalf of the respondent No.1/State, admittedly without issuing notice to respondent No.2-accused, this court passed the order which is called in question.