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Judgment
2 paragraphs · 109 words
Govinda Menon, J.—The learned Sessions Judge is perfectly right in holding that a revision dismissed for default of appearance cannot be restored to file. There is no provision in the Code of Criminal Procedure analogous to Order 9, Rule 9 of the CPC or its equivalent in Order 41, Rule 19, Civil Procedure Code.
2.
As the complaint was dismissed by the Court of First Instance only u/s 203 of the Code of Criminal Procedure, it does not prevent the complainant from filing a fresh complaint, if there are sufficient facts justifying such a course. The order of the learned Sessions Judge is correct. The revision petitions are dismissed.