H.R.PANWAR, J. - (1.) LEARNED Public Prosecutor is directed to accept notice for final disposal. He accepts the notice.
(2.) WITH the consent of learned Counsel for the parties, the instant revision petition is finally heard and decided at the admission stage. By the instant criminal revision petition under Section 397/401, Cr.P.C. the petitioner -complainant has challenged the order dated 29.11.2004 passed by Additional Chief Judicial Magistrate, Nathdwara (for short 'the Trial Court' hereinafter) arising out of FIR No. 179/2002 P.S. Nathdwara, whereby the Trial Court dismissed the application filed by the petitioner seeking recalling of the order dated 3.1.2004 whereby the Trial Court accepted the negative final report submitted by the police without proper service of notice to the petitioner complainant.
(3.) I have heard learned Counsel for the parties. Perused the order impugned dated 29.11.2004 as also order dated 3.1.2004 by which the Trial Court accepted the negative final report submitted by the police. I have also carefully gone through the record of the Trial Court.;