- (1.) RAVINDRA Singh, J. Heard Sri Mahendra Nath Pandey learned Counsel for the petitioner and learned A. G. A.
(2.) IT is contended by the learned Counsel for the petitioner that the petitioner filed a complaint against the respondents No. 2 to 6 in case No. 1485 of 2004, in which the cognizance was taken and the petitioner has been summoned to face the trial for the offence punishable under Sections 498-A and 306 I. P. C. and Section 3/4 Dowry Prohibition Act by the learned C. J. M. Mainpuri on 13-5-2004. Against the order dated 13-5-2004 the respondents No. 2 to 6 filed Criminal Revision No. 37 of 2004. The revision was time-barred, so the application under Section 5 of the Indian Limitation Act was also filed by the respondents No. 2 to 6. It is contended by the learned Counsel for the petitioner that the petitioner was not made party as contested respondent in the revision as well as in the application under Section 5 of the Indian Limitation Act filed by the respondents No. 2 to 6, but the learned Sessions Judge allowed the application under Section 5 of the Indian Limitation Act and admitted the revision on 7-2-2005. It is further contended that the order dated 7-2-2005 by which the application under Section 5 of the Indian Limitation Act was allowed and the revision filed by the respondents No. 2 to 6 was admitted, is illegal, because the opportunity of being heard was not given to the petitioner. In view of the facts and circumstances of the case and submissions made by the learned Counsel for the petitioner and from the perusal of the order-sheet it appears that the respondents No. 2 to 6 filed the revision against the order dated 13-5-2004, in which the petitioner being the complainant of the case, was not made contesting respondent at the time of the consideration of the application under Section 5 of the Indian Limitation Act. The mistake committed by the respondents No. 2 to 6 in filing the revision and the application under Section 5 of the Indian Limitation Act was not considered by the learned In-charge Sessions Judge, because the petitioner being the complaint of the case was entitled to be made the necessary party in that case and it was necessary for the revisional Court to issue notice to the petitioner to hear him on the application under Section 5 of the Indian Limitation Act as well as the revision filed by the respondents No. 2 to 6, but the revisional Court did not afford any opportunity of being heard to the petitioner and the application under Section 5 of the Indian Limitation Act filed by the respondents No. 2 to 6 was allowed and the revision was admitted, so the impugned order dated 7- 2-2005 is illegal and is hereby set aside.
(3.) IN view of the facts and circumstances of the case the learned Sessions Judge, Mainpuri is directed to pass a fresh order on the application under Section 5 of the INdian Limitation Act filed by the respondents No. 2 to 6 alongwith the revision after affording the opportunity of being heard to the petitioner and impleading him as a necessary contesting respondent in accordance with the provisions of law. With these observations the petition is finally disposed of. Petition disposed of. .;