GANPATLAL PALIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition is directed against the order dated 14.6.2006 passed by Additional Sessions Judge (Fast Track), Rajsamand (for short 'the revisional Court' hereinafter) dismissing the revision petition filed by the petitioner against the order dated 31.8.2005 passed by Additional Chief Judicial Magistrate, Rajsamand (for short 'the trial Court' hereinafter).

(2.) This criminal misc. petition came to be filed way back on 30.10.2006 and more than 2 years have lapsed and the defects have not been removed. However, the matter is heard and examined on merit.

(3.) It is contended by learned counsel for the petitioner that the revisional Court fell in error in dismissing the revision petition for non-prosecution.