- (1.) Leave granted.
(2.) Aggrieved by the order passed by the High Court in Criminal Revision, the accused comes up before this Court by way of this appeal.
(3.) By its impugned order, the High Court allowed the Revision and directed the Trial Court to re-hear the application filed under Section 319 of the Code of Criminal Procedure by applying its judicious mind and to pass the appropriate order according to law.;