GIRISH BHALLA & ORS. Vs. RAJESH ARORA

JUDGEMENT

(1.) Petitioners are aggrieved by the order dated 19.1.2005 summoning them to face trial for the offences under Sections 420/467/468/120-B IPC.

(2.) The order reads as under:-

(3.) It is urged by learned counsel for the petitioners that howsoever brief the reasons may be, the order summoning a person to face trial for a criminal offence must reflect that the learned Magistrate has applied his mind to the facts of the case and has applied the law thereto; that the learned Magistrate has examined the nature of the allegations and evidence, both oral and documentary, in support thereof and prima facie recorded sufficiency thereof to opine that an offence has been made out.