HAJI MOIDUR RAHMAN ALIAS MOIDUR RAHMAN Vs. STATE

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner.

(2.) In this application prayer has been made to restore Cr. Misc. No. 10344/92, which was dismissed for non-prosecution on 5.12.97.

(3.) It appears from the record that Sri. Md. Gulam Gous, was the sole advocate who was appearing for the petitioner in that Cr. Misc. application and the said application was admitted on 14.8.92 further proceeding was stayed. The matter was again pressed on 11.11.97 before a learned Single Judge and on that day even as none appeared, the case was adjourned. On 5.12.97 this case was dismissed as not pressed for none appearance of the learned Counsel for the petitioner.