RAJESH BHALLA Vs. RIEVA BHALLA NEE RIEVA ROSHAN

JUDGEMENT

(1.) THIS petition under Section 482 Cr.P.C has been preferred by the petitioner against an order dated 30th July, 2008 passed by learned Additional Sessions Judge, Delhi setting aside the order of learned MM dated 1st May, 2007 and directing that the petitioner/ accused be summoned under Section 499, 500 IPC and he be proceeded as per law.

(2.) A perusal of the present petition would show that the learned Sessions Judge had not served any notice to the petitioner and observed that since the complaint was dismissed even before summoning of the petitioner, thus there was no need to issue notice. However, learned Sessions Judge made following observations in his order:

(3.) THE petition stands disposed of in terms of above order.