KM KUSUM Vs. STATE OF U P

JUDGEMENT

(1.) POONAM Srivastava, J. Heard Sri P. K. Bharadwaj, learned Counsel for the applicants and learned A. G. A. for the State.

(2.) THE inherent powers of this Court has been invoked challenging the order dated 24-7-2000 passed by the VIII Additional District and Session Judge, Bulandshahr in criminal revision No. 104 of 1997, Km. Kusum & Ors. v. State of U. P. , and order dated 7-1-1997 passed by the IInd Additional Chief Judicial Magistrate, Bulandshahar in case No. 5078 of 1994, Dalip Singh v. Hukum Singh & Ors. , under Sections 323, 147, 447, 506 I. P. C.

(3.) I have perused the impugned orders. The accused have been summoned on the basis of an application moved by the complainant, in the circumstances, the impugned order is not sustainable in law and is liable to be quashed.