VIPIN KUMAR Vs. STATE OF UTTARANCHAL AND ORS.

JUDGEMENT

(1.) LIST has been revised. None has appeared on behalf of the petitioner.

(2.) HEARD Sri S.S. Adhikari, learned A.G.A. for the State and Sri Sushil Vashist, holding brief of Sri R.P. Nautiyal, Advocate for respondent Nos. 3 and 4 and perused the record.

(3.) I have perused the material available on record. The summoning order dated 20.10.2004, passed by the learned Magistrate, does not indicate anywhere that any abuse of process of the court has been committed by the court below. The trial court on the basis of the material available on record has rightly summoned the petitioner for facing the trial Under Section 420 I.P.C. I am not supposed to embark upon an inquiry in order to assess the evidence on record. Any judgment passed by me would render to pre -trial of the case, specially when the evidence is still incomplete and hazy. I do not find any malafide in the complaint filed by the respondents 3 and 4.