Sanjay Kishan Kaul, J. - (1.) We have heard the learned counsels for the parties.
(2.) Leave granted.
(3.) The statement that the impugned order was passed without issuing notice to the appellant herein who was arrayed as second respondent in the petition filed under Section 482 Cr.P.C. before the High Court has not been controverted. We, therefore, proceed on the basis that the impugned order has been passed without hearing the appellant herein who was the complainant.;