KASHI NATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed under Section 482, Code of Criminal Procedure (hereinafter referred to as Code) for restoring Criminal Revision No. 247 of 1980 to its original file after quashing the judgment and order dated 4/12/1985 passed by this Court.

(2.) The facts relevant for the disposal of this application, in short, are that the aforesaid, Criminal Revision No. 247 of 1980, which was filed in the year 1980, was running on the daily cause list under the heading For Hearing.

(3.) On 4/12/1985 the aforesaid case was also running on the daily cause list and when called for hearing before luncheon hour, from the impugned judgment it appears that nobody appeared to press this application and the hearing was deferred till luncheon. When the Court sat for hearing in the second half this case was called out repeatedly but nobody turned up to press this application. Therefore, the Court disposed of the matter without hearing the learned counsel appearing on behalf of the petitioners.