ANNANJAY INFORMATION TECH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) For the reasons stated urgency application no. 3270 of 2009 is allowed. In view of urgency shown, matter is taken up today itself for hearing.

(3.) By way of this petition under Section 482 Cr.P.C., petitioners are assailing order dated 30th October, 2009 passed by District Judge, Pauri, thereby District Judge has rejected the revision filed by the applicants herein, by observing that no revision lies against the summoning order.