NIRMAL SINGH Vs. BHOJ RAJ

JUDGEMENT

(1.) Despite repeated calls, no one appears for the petitioner.

(2.) By these three criminal miscellaneous petitions under Section 482 of the Code of Criminal Procedure, 1973 (for short, "the Code" hereinafter), the petitioner has challenged the order dated 26-2-2005 passed by the Additional Sessions Judge, Sri Karanpur, district Sri Ganganagar (for short, "the Revisional Court" hereinafter), whereby the revision petition filed by the petitioner against the order dated 18-1-2005 passed by the Judicial Magistrate, Padampur,district Sri Ganganagar (for short, "the trial Court" hereinafter)was dismissed.

(3.) I have carefully gone through the orders passed by the trial Court as well as the Revisional Court and the memos of the criminal miscellaneous petitions.