PUSHPENDRA SINGH BHATI,J. - (1.) The petitioner has preferred this misc. petition under section 482 of Cr.P.C., 1973 against the order dated 25.11.2016 passed by learned Additional District and Sessions Judge No. 2, Barmer, in Criminal Revision No. 53/15 (31/13, 98/12, 54/12), who whereby dismissed the revision petition and upheld the order dated 16.07.2012, passed by learned Chief Judicial Magistrate, Barmer, in Criminal Misc. Petition No. 193/2003, who whereby dismissed the application of the petitioner filed under section 311 of Cr.P.C., 1973
(2.) No one has put in appearance on behalf of the respondent even after the service is compete.
(3.) Learned counsel for the petitioner submits that the matter is squarely covered by the judgment rendered by this Court in Ganpat Lal Choudhary v. State of Rajasthan and Anr. (Criminal misc. Petition No. 2142/2015) decided on 24.04.2017.;