BANDANA GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) This criminal revision has been filed assailing the order dated 19.10.2005 passed by Judicial Magistrate, Kalpi, District Jalaun in Complaint Case No. 474 of 2005 (Pradeep Kumar Vs. Santosh Kumar and others)under Sections 452, 323, 504, 506 IPC, Police Station Kalpi, District Jalaun whereby the revisionists have been summoned to face the trial.

(2.) Counsel for revisionists Sri Manish Kumar Singh holding brief of Sri B.N. Singh has appeared on behalf of the revisionists but even on repeated calls none has appeared on behalf of Respondent No.2. List has already been revised.

(3.) Pleadings between the parties have been exchanged.