AARTI JAIN Vs. UMA SHANKER VYAS

JUDGEMENT

(1.) ORDER of 6th February, 2001 of trial Court, summoning respondents 1. - Uma Shankar Vyas and Surender Mohan in a complaint case for the offence under Section 500/34 of the IPC was challenged by respondents/accused by way of a revision petition, which stands allowed vide impugned order of 8th March, 2004 while holding as under:-

(2.) THE penultimate finding returned in the impugned order is as under:-

(3.) LEARNED counsel for respondents/ accused supports the impugned order and submits that the case of respondents/ accused is covered by explanation 4 as well as exception No. 8 & 9 to Section 499 of IPC and so, impugned order is well merited.