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IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 594 OF 2013 (SPECIAL LEAVE PETITION(CRL.)NO.7550 OF 2012)  

NIRANJAN LAL CHHIPA  APPELLANT

                VERSUS

AJAY KUMAR JOSHI & ORS.                           RESPONDENTS

O R D E R

1. Leave granted.

2. We have heard learned counsel for the parties.

3. By the impugned judgment, the High Court has quashed the  

order dated 30.06.2012 passed by the Sessions Judge (Fast Track)  

Bandikui, District Dausa and directed the Sessions Judge to decide  

the Revision Petition filed against the order dated 19.05.2012 of  

the  learned  Chief  Judicial  Magistrate,  Dausa  in  connection  with  

F.I.R.No.561 of 2011.

4. The main grievance of the appellant is that before the  

impugned  order  was  passed  by  the  High  Court  quashing  the  order  

passed by the Sessions Judge in his favour, no hearing was granted  

to  the  appellant,  though  he  was  impleaded  as  respondent  in  the  

Criminal Revision Petition before the High Court.

5. Considering the fact that the appellant was not given a  

hearing by the High Court before it passed the impugned order, we  

set aside the impugned order dated 26.07.2012 of the High Court  

passed in S.B.Criminal Revision Petition No.737 of 2012 and remand

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the  matter  back  to  the  High  Court  for  its  fresh  hearing  and  

disposal.

Criminal Appeal is allowed accordingly.  

...........................J. (A.K. PATNAIK)

...........................J. (SUDHANSU JYOTI MUKHOPADHAYA)

NEW DELHI; APRIL 15, 2013