JODH SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Jodh Singh and two others have filed this application for revision against the order dated 13-6-1990 passed by IInd Additional C.J.M. Jhansi in Criminal case No. 1434 of 1990.

(2.) Smt. Indra, wife of Bulbinder Singh, had filed a criminal complaint against Jodh Singh, Smt. Amrit Kaur and Har Prasad, u/S. 500, IPC in the Court of IInd Additional C.J.M. Jhansi. Learned magistrate had examined Smt. Indra u/S.200, Cr. P.C. and witnesses Har Dayal Singh and Kanhaiya Jaiswal u/S. 202, Cr. P.C.

(3.) Learned A.C.J. M., after going through the statement of the complainant and hearing the witnesses, was of the view that an offence u/S.504, IPC was made out against Jodh Singh and others. Consequently, learned magistrate summoned the applicants vide order dated 13-6-1990. Aggrieved by the order of the learned magistrate, Jodh Singh and others have come in revision.