HARINDER SINGH BEDI Vs. STATE

JUDGEMENT

(1.) Crl .Rev.P. 503/2003 is directed against the order dated 6.6.2003 of the Metropolitan Magistrate, whereby the learned Magistrate has not accepted the closure report filed by the SHO Mehrauli and has issued summons to the petitioners herein.

(2.) Mr. A.K. Sharma, Block Development Officer is present pursuant to the order of this Court dated 23.8.2005.

(3.) It is contended by Counsel for the petitioner that at no point of time were the petitioners without any possession of Khasra No. 1437 in village Asola. He submits that after due investigation of the matter a challan was filed placing the petitioners herein in (Crl. Rev. P. 503/2003) column No. 2 since there was no material to challan them. He submits that the summons issued are without any basis and there is no material on record to show that the petitioners were ever in possession of Khasra No. 1437 in Village Asola.