SHYAM SUNDER AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) ADMIT . Issue notice to the other side.

(2.) LEARNED Public Prosecutor accepts notice for the State of Rajasthan.

(3.) LEARNED Magistrate by his impugned order dated 8.11.1996 dismissed the application filed by the petitioner accused to drop the proceedings in view the Apex Court's judgment in common cause case reported in ?, 1996 SC 1619; only on the ground that after the trial is commenced, the case cannot be dropped. This view of the learned Magistrate is wholly erroneous.