DHANNA RAM Vs. STATE OF RAJASTHAN AND ANOTHER

JUDGEMENT

(1.) By way of the instant misc. petition, the petitioner has challenged the order dated 24.6.2014 passed by the learned Sessions Judge, Sirohi in revision whereby, the revision preferred by the petitioner against the order dated 11.12.2003 passed by the learned Judicial Magistrate 1st Class, Sheoganj taking cognizance for the offences under Sections 420, 467, 468, 471 and 120B Penal Code was dismissed on the ground of being time barred.

(2.) Learned counsel for the petitioner submits that the Police gave a Final Report in the matter. The trial court took cognizance and summoned the petitioner but the summons were never served on him. When the petitioner came to know of the order taking cognizance, he immediately applied for copies and filed a revision before the concerned Sessions Court within a period of 90 days from the date of knowledge. He, therefore, prays that the order passed by the revisional court be quashed and the matter be remanded back to the revisional court for deciding the revision afresh on merits after condoning the delay.

(3.) Notices of this petition were sent to the respondent No.2 complainant. No-one has put in appearance on her behalf despite service.