AJIT KUMAR YADAV Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) Vide the present petition, the petitioner /complainant seeks directions thereby to set aside the impugned order dated 18.10.2016 passed by Ld. Additional Sessions Judge, Saket Court, New Delhi in Criminal Revision

(2.) In the present case, the learned Judge allowed the revision petition and quashed the summoning order dated 18.07.2016 passed by Ld. M.M, Saket Court, New Delhi whereby Respondents No. 2-4 therein had been summoned u/s 319 of Cr.P.C. 1973.

(3.) Case of the petitioner is that petitioner has renounced his family and had been relentlessly serving Respondent No.2 herein, namely Maharaj Gopal Krishna Goswami in Iskcon Temple, Sant Nagar, Delhi (hereinafter referred to as the "said temple"), for the past six years from the date of incident.