LAWS(SC)-2019-1-56

NAVEEN KUMAR Vs. RISHIPAL

Decided On January 03, 2019
NAVEEN KUMAR Appellant
V/S
Rishipal Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel for the parties.

(3.) The High Court, by way of impugned Judgment in Revision, set aside the order dated 18.03.2016 passed by the Additional Sessions Judge, Faridabad allowing the application filed under Section 319 Cr.P.C. for summoning certain persons.