SUCHIT NARANG Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Criminal Revision is directed against the judgment and order 17.05.2012 passed by the learned District & Sessions Judge, Dehradun, in Criminal Revision No. 03/65 of 2012 "Dalveer Singh Vs. State and another", whereby the criminal revision filed by the respondent no. 2 against the summoning order dated 07.06.2010 passed by the Judicial Magistrate 1st, Dehradun was allowed by the learned District & Sessions Judge, Dehradun and summoning order was quashed.

(3.) Heard learned counsel for the parties and perused the lower court's record.