VIDYADHAR SINGH Vs. STATE OF RAJASTHAN AND ANOTHER

JUDGEMENT

(1.) None appears on behalf of the complainant even the case was called in second round, as none appeared for the complainant in first round.

(2.) By this criminal misc. petition, challenge to the order dated 03rd September, 2012 passed by the Revisional Court has been made on the ground that the accused was not heard, though the order is substantially against him. A reference of Section 397 to 401 of Cr.P.C. has been given, which provides opportunity of hearing to the accused. A prayer is accordingly made for quashing of the order dated 03rd September, 2012 so as the subsequent order.

(3.) Learned Public Prosecutor has opposed this petition, however, none appears for the complainant.