(1.) HEARD the learned Counsel for the petitioner, learned Counsel for the State -respondent and also the learned Counsel for the Intervener -respondents.
(2.) IT appears that initially the petitioner had preferred a writ application, which was numbered as WP (Cr) No. 199 of 2007. The order under challenge in the aforesaid writ petition was the order dated 29.6.2007, passed by the learned Sub -Divisional Magistrate in a proceeding under Section 147 of the Cr PC. By order dated 23.8.2007, this Court on considering that the impugned order was the final order under Section 147, Cr PC and being so, it was a revisable order under Section 397 of the Cr PC, this Court had directed the petitioner to convert this writ application into a Revision application. Consequent upon the aforesaid order, the original writ application was converted into a Cr Revision application and numbered as Cr Rev. No. 750 of 2007.
(3.) THE petitioner appeared in the aforesaid Cr Revision application as a party -respondent and had filed his rejoinder, therein. The Cr Revision No. 120 of 2007 was finally disposed of by the learned Sessions Judge by his order dated 6.12.2007, whereby the impugned order dated 29.6.2007 was set aside and the entire matter was remanded back to the Sub -Divisional Magistrate for fresh consideration. It thus appears that the very order, against which the present Cr Revision application is pending, does not exist any more on records. There is no further reason to continue with this Cr Revision application. Accordingly, the same is dismissed.