RAMCHANDRA SANKHALA Vs. GOTAM JAIN

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C. filed by the petitioner on 8.1.2014 and was listed before the Court on 27.1.2014 and on that day, nobody was present on behalf of the petitioner even in second round, therefore, the matter was adjourned for two weeks. It is noticed that after 27.1.2014, the matter was listed in the Court on several occasions, however, none was present on behalf of the petitioner.

(2.) Today also, even in second round, none is present on behalf of the petitioner.

(3.) This criminal misc. petition has been filed by the petitioner against the order dated 30.11.2013 passed by the Additional Sessions Sessions Judge No.4, Jodhpur Metropolitan (hereinafter referred to as 'the revisional court') whereby the revisional court has dismissed the criminal revision petition filed by the petitioner and affirmed the order dated 6.3.2013 passed by the Additional Metropolitan Magistrate (NI Act Cases) No.1, Jodhpur Metropolitan (hereinafter referred to as 'the trial court') whereby the application filed by the petitioner under Section 311 Cr.P.C. with the prayer for summoning Vice President of Binani Cement Company for examining him as witness was rejected.