DOUGHLES VUGES Vs. NAVNEET MITTAL AND ORS.

JUDGEMENT

(1.) Mr. A. Rab, Advocate for the Petitioner.

(2.) The Petitioner has filed this petition under Article 226 of the Constitution of India read with Sec. 482 Code of Criminal procedure for the following reliefs:

(3.) The impugned order dated 09 -07 -2001 summoning the Petitioner as an accused in the criminal complaint filed by the first Respondent was passed by Additional Chief Judicial Magistrate 1st, Muzaffarnagar, U.P.