HETRAM @ BABLI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent-State.

(3.) By the order dtd. 6/2/2015, the learned Sessions Judge rejected the application made under Sec. 319 of the Code of Criminal Procedure, 1973 (for short, "the CRPC") for issuing summons against the present appellant. The application under Sec. 319 of the CRPC was made by the second respondent. The Trial Court rejected the application. The High Court has interfered by the impugned judgment in a Revision Petition filed by the second respondent.