ISHWAR LAL Vs. STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) Both these criminal revision petitions under section 3971401 Crimial P.C. directed against the order dated 1.4.2004 passed by Additional Chief Judicial Magistrate No. 3, Udaipur (for short 'the trial court' hereinafter) in Criminal Misc. Cases No. 1313/2003 and 1314/2004 .whereby the trial court dismissed the application filed by the accused-petitioner under section 204(2),.Cr.P.C. Aggrieved by the order impugned dated 1.4.2004, accused-petitioner has filed the instant criminal revision petitions.

(2.) The matter came up before this Court on 15.2.2005 and at the .quest of counsel for the petitioner, it was adjourned to 16.2.2005. On "6.2.2005, no one appeared on behalf of the petitioner and the matter was adjourned to today. Today also, no one appears for the petitioner.

(3.) I have heard learned counsel appearing for the contesting respondent No. 2 and carefully gone through the revision petitions and the order impugned.