BASHIR Vs. SAIB RAM AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) By this revision petition the petitioner has challenged the order dated 3.5.1999 passed by the learned Addl. Civil Judge (SD)/Addl. Chief Judicial Magistrate, Makrana. By the aforesaid order the petitioner was granted time for producing evidence subject to payment of Rs. 250 as cost and it was further ordered that standing warrants be issued to the accused persons and if they are posted within the district of Nagaur, a letter be addressed to the Superintendent of Police, Nagaur for attachment of their salaries under Sec. 82-83 of the Cr.RC. The learned Addl. Chief Judicial Magistrate by the aforesaid order adjourned the case to 10th May, 1999 for the recording the evidence.

(3.) In view of the above facts and circumstances I deem it fit to direct a notice to be given to the learned P.R who is present in the Court. Copy of the petition was given to the learned RP.