RAM NATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This miscellaneous petition is directed against the order dated 21-7-93, passed by the Additional Sessions Judge No.1, Sri Ganganagar (Camp Sri Karanpur), by which the learned Additional Sessions Judge dismissed the revision petition filed by the petitioner and maintained the order dated 13-1-1989, passed by the learned Munsif and Judicial Magistrate, First Class, Sri Karanpur, by which the learned Magistrate took cognizance against the petitioner for the offence under Sec. 304-A, I.P.C.

(2.) It is contained by the learned counsel for the petitioner that the learned Magistrate has taken the cognizance against the petitioner after the expiry of the period of limitation and condoned the delay without giving any opportunity of hearing to the petitioner. The learned Public Prosecutor, on the other hand, has supported the order passed by the Courts below.

(3.) I have considered the submission made by the learned counsel for the parties.