MUNESHI DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) By means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973, the petitioner has sought quashing of the order dated 21.05.2010, passed by Sessions Judge, Pauri Garhwal, in Criminal Revision No. 10 of 2010, whereby the summoning order passed by the Magistrate, summoning the respondent No. 3, was stayed.

(3.) Learned counsel for the petitioner submitted that the Sessions Judge, Pauri Garhwal (camp Kotdwar), has committed error of law in passing the impugned order, as the revision against the summoning order was not maintainable.