DALJIT SINGH NARULA Vs. STATE

JUDGEMENT

(1.) This Revision Petition is directed against the order dated 17th April, 2004, of the learned Additional Sessions Judge, Delhi in CR No. 290/03, whereby the learned Judge has dismissed the complaint holding that the summoning order is bad.

(2.) The brief facts of the case, as has been noted by the learned Additional Sessions Judge, are as under: "That a complaint case for the offences u/s 500 IPC was filed by Respondent Daljit Singh Narula against the revisionists Mohinder Singh Chhabra, Mohinder Kaur, Amandeep Kaur, Bhupinder Singh @ Inderjeet Singh and after the pre summoning evidence, led by the complainant/respondent Daljit Singh Narula, the Ld.Trial Court was pleased to take cognizance against the revisionists u/s 500 IPC. Vide impugned order, the Ld.Trial court directed for framing of the notice against the revisionists for the offence u/s 500 IPC.

(3.) It is contended by Counsel for the Petitioner that the learned Judge at a stage prior to framing of charge has interfered in a matter and has appreciated the entire evidence as if it were the evidence lead during the trial. He submits that such an evaluation of material is not permissible in a revision.