AMBALAL Vs. SITA

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) The learned Magistrate corrected the mistake of the court by passing the impugned order. The case was actually fixed on 15.2.73 but was taken on 4.9.78 and an account of the absence of she complainant acquitted the accused persons which the mistake came to the notice of the court, in order passed earlier fixing 15.2.78 was revised by the learned Magistrate. Act of court cannot be allowed to cause any pregudui to the complainant and as such it is not a fit ease for exercise of powers u/s 482 Cr. P.C. On the contrary for the ends of justice, the learned Magistrate has passed a proper order.

(3.) This miscellaneous application therefore, fails and is hereby dismissed. dismissed.