LEO GRANEX Vs. PAVILLION GRANITES

JUDGEMENT

(1.) Complainant is in revision under Sections 397 and 401, Cr.P.C. questioning the legality and sustainability of the order dated 29.5.2006 passed in C.C. 14009/03 on an application filed under Section 259, Cr.P.C. filed by the 3rd respondent seeking conversion of Trial from summary case to one of warrant case.

(2.) Heard the Learned Counsel on both sides. The matter is admitted and taken up for final disposal with consent.

(3.) The contextual facts are: