RAM SARUP Vs. DEVI DAYAL BHATIA

JUDGEMENT

(1.) The revision petitioner Ram Sarup filed acomplaint against the repondents Devi Dayal Bhatia, Vinod Bhatia and Ajay Bhatia u/s 323/341/448/451/504 and 506 read with section 34 of the Indian Penal Code. After recording the pro-summoning evidence Shri V.K. Shali, Metropolitan Magistrate, New Delhi, ordered the summoning of the accused persons vide bis order dated 8th September. 1983 except that he found no prima facie case against them u/ss 451/504 Indian Penal Code and the complaint in respect of those two offences was dismissed.

(2.) Feeling aggrieved with the summoning order passed by the learned Megistrate, the respondents filed two revision petitions-one respondent No. 1 and the other by resp indents 2 and 3 and those were accepted vide order dated 21st Mach, 1985 passed by Mr. Mahesh Chandra, then Addl. Sessions Judge, New Delhi and the summoning order was set aside and the complaint was dismissed.

(3.) The complainant Ram Sarup feeling aggrieved with the order of the Addl. Sessions Judge has now filed this revision petition in the High Court challenging the correctness and validity of the same.