Saurabh Shyam Shamshery, J. - (1.) None appears on behalf of the revisionist even in the revised call.
(2.) The present criminal revision is of the year 2013 and in view of the judgment passed by the Hon'ble Supreme Court rendered in Madan Lal Kapoor Vs. Rajiv Thapar and others, 2007 7 SCC 623, wherein it has been held that criminal revision cannot be dismissed for want of prosecution and it must be decided on merits, therefore, I proceeded with the matter to hear it on merits.
(3.) Heard learned A.G.A. on behalf of the State and perused the record.;