H.R. Panwar, J. - (1.) This criminal misc. petition is directed against the order dated 16.10.2001 passed by Additional Sessions Judge, Rajgarh in Sessions Case No. 52/99 State v. Krishan , whereby the trial court suo moto exercised the powers under section 319 Cr.P.C. and impleaded petitioner in the array of accused and took cognizance for the offence under section 304 I.P.C. against the petitioner and summoned the petitioner by non-bailable warrant.
(2.) Aggrieved by the order impugned dated 16.10.2001, petitioner has filed this criminal misc. petition under section 482 Cr.P.C. At the joint request of appearing parties, this petition is finally decided.
(3.) I have heard learned counsel for the parties. Perused the order impugned.;