BHUPENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor who accepts notice on behalf of the State. In order to avoid delay; in disposal of trial, the present petition is finally disposed of at admission stage with the consent of learned counsel for the parties. Disposal of the present petition at admission stage would be in consonance with the mandatory provisions contemplated under S. 483, Cr. P.C. which clearly provide that High Court shall so exercise its superintendence over sub-ordinate courts so that cases are disposed of expeditiously.

(2.) I have perused the order impugned dated 12-4-96 passed by learned District and Sessions Judge Hanumangarh whereby he set aside the order dated 24-2-96 passed by learned Chief Judicial Magistrate dispensing with the personal attendance of the accused-petitioner for one day under S. 205, Cr. P.C.

(3.) Learned counsel for the petitioner conceded that in the facts and circumstances of the present case, he ought to have filed petition under S. 482, Cr. P.C. instead of filing a revision. He made a request to convert the present revision in a petition under S. 482, Cr. P.C.