MAHENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present C482 application, the applicants have put to challenge the impugned summoning order dtd. 18/11/2016 passed by the learned Judicial Magistrate-II, Haridwar in Criminal Complaint Case No.692 of 2015, under Sec. 156(3) of Cr.P.C., registered with Police Station Pathari, District Haridwar and impugned judgment and order dtd. 24/1/2019 passed by the learned Third Additional Sessions Judge, Haridwar in Criminal Revision No.258 of 2017, Mahendra Singh and Another Vs. State of Uttarakhand and Another.

(3.) The facts in nutshell are that respondent No.2 has filed an application under Sec. 156(3) of Cr.P.C. before the learned Judicial Magistrate-I, Haridwar, in furtherance of which, learned Judicial Magistrate treating it as a complaint, summoned the applicants and after due process, passed impugned summoning order dtd. 18/11/2016. Against which, the applicants filed a Criminal Revision No.258 of 2017 in the Court of learned Sessions Judge, Haridwar who transferred it to learned Third Additional Sessions Judge, Haridwar. Thereafter, learned Third Additional Judge, Haridwar has dismissed the said revision vide judgment and order dtd. 24/1/2019 and affirmed the impugned summoning order dtd. 18/11/2016.