B S VOHRA Vs. RISAL SINGH

JUDGEMENT

(1.) This petition is preferred against the order made by an Additional Sessions Jujge, Delhi on 2lst of January 1973 in terms where of he refused to interfere with the order made by Shri Yesh Pal Judicial Magistrate, 1st Class, Delhi on the 6th of Miy, 1972 by which the petitioner was summoned to stand his trial for an alleged offence failing within the purview of S. 500. Indian Penal Code.

(2.) I have heard the parties' counsel at some length. On perusing the record I find that the complaint was presented by the complainant Risal Singh on the 18th of September, 1971 when the following order was passed:

(3.) As soon as the complaint was presented before the Magistrate he passed the order reproduced in the earlier part of this judgment. He fixed the 27th of September, 1971 for the examination of the comlainant without oath in complete disregard of the opening part of section 200 of ihe Code.