(1.) R. C. Deepak, J. Learned Counsel for the petitioner has raised the preliminary objection for providing an opportunity of hearing to the learned Counsel for the proposed accused.
(2.) I have considered his submission. Since no order has been passed against the proposed respondent, learned Counsel appearing on their behalf has no locus standi to be heard.
(3.) CONSIDERING the facts and circumstances of the case, the orders dated 18-3-2005 and 2-8-2005 passed by the Courts below are hereby set aside. The learned Magistrate is directed to reconsider the matter within 10 days from the date of presentation of a certified copy of this order and pass a fresh order directing for the registration of the case to initiate investigation.