AJEET SINGH SINGHVI, S/O LATE SAJJAN CHAND SINGHVI Vs. DR. T.C. SADASUKHI, PROFESSOR DEPARTMENT OF UROLOGY

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 Code of Criminal Procedure, 1973 challenging the orders dated 09.08.2005 and 31.01.2006.

(2.) Learned counsel for the petitioner has submitted that complaint was filed by the petitioner against the accused under Section 304 Indian Penal Code, 1860. Accused were summoned under Section 304-A Indian Penal Code, 1860 vide order dated 09.08.2005 (Annexure-2). Against the said order respondent No. 1 preferred a revision petition. The Court of revision allowed the revision petition filed by respondent No. 1 vide order dated 31.01.2006 (Annexure-3) without issuing any notice to the petitioner. It is a case of private complaint. The Court of revision could not have allowed the revision petition without hearing the petitioner-complainant.

(3.) Learned counsel for the respondent No. 1, on the other hand has opposed the petition.