HARDEEP KOUR Vs. ATAM SINGH

JUDGEMENT

(1.) THE respondent despite due and proper service as reported by the registry, is absent. The case is set ex -parte against him.

(2.) THIS revision petition is directed against the order dated 4.10.2002 recorded by the learned Munsiff Judicial Magistrate, R.S.Pura in Civil Misc. File No.24 of 2002 titled Hardeep Kour v. Atam Singh, whereby he came to dismiss the application for restoration of the proceedings under Section 488 Cr.PC to that there is no provision available in the Cr.PC to review an order passed in an application pending in criminal court and Section 369 Cr.PC contains the aforesaid embargo in which review of the order or judgement is expressely barred.

(3.) HEARD learned counsel for the petitioner.