PAWAN KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Revision is taken up in the revised list. Sri Kapil Tyagi, learned counsel for the revisionists along with Smt. Raj Laxmi Sinha, learned AGA for the State are present. Nobody has appeared for the informant respondent no.2 Dinesh Kumar although, the name of Sri S.K. Tyagi, Sri Ravish Kumar Singh, Sri J.S.P. Singh and Sri B.K. Singh for him are printed in the cause list.

(2.) I therefore have heard Sri Kapil Tyagi, learned counsel for the revisionists and Smt. Raj Laxmi Sinha, learned AGA for the State and have gone through the record of this revision.

(3.) Challenge in this revision by both the revisionists, Pawan Kumar and Shailesh, who are real sibling brothers being sons of Keshar Prasad, is to the order of their summoning for offences U/Ss 406, 504, 506, 352 IPC, P.S. Hapur Kotwali, District Ghaziabad, dated 25.5.2005, recorded in complaint case no. 330 of 2005, Dinesh Kumar Vs. Pawan Kumar and others by Additional Judicial Magistrate, Hapur, Ghaziabad.