RAKESH INDUSTRIES Vs. STATE

JUDGEMENT

(1.) THIS is petition under Section 561 -A, Code of Criminal Procedure for setting aside the order of Bedi J. dated January 14, 1969 passed in Criminal Revision No. 117 of 1968.

(2.) THE facts leading to the present petition are as follows:

(3.) AFTER the receipt of the recommendation in the High Court, notices were issued to the parties for November 18, 1968. In the notice issued to the Petitioner -firm as it is specially mentioned in the office copy of the notice on the record the date for which the notice had been issued to the Petitioner was a 'farzi' date. The Petitioner was not represented by any Counsel. The case came up for hearing before Bedi J : on January 14, 1969. The Petitioner neither appeared in person nor was represented by any Counsel on that date. The recommendation was accepted ex -parte without the Petitioner being heard and the order of the trial Court dated February 28, 1968, by which the Court directed that the case be heard as a warrant case, was set aside.