MADAN LAL KHURANA Vs. STATE

JUDGEMENT

(1.) This petition is directed against the order dated 13th October, 1997 in complaint 10/1 dated 7th May, 1997, whereby the learned Magistrate on complaint made under Section 500 IPC has issued summons to the petitioner Shri Madan Lal Khurana.

(2.) No body was present for the complainant on 7th May, 2003, 1st August, 2003, 22nd October, 2003 and 9th January, 2004, even today no body is representing the complainant.

(3.) It is contended by learned Counsel for the petitioner that the complaint does not disclose a cause of action and also that the complaint is fictitious, malicious, inherently improbable and not trustworthy and does not inspire confidence.