MAKKHAN AND ORS. Vs. MAYA DEVI AND ORS.

JUDGEMENT

(1.) List has been revised. No one appears on behalf of the revisionists.

(2.) Heard learned AGA and perused the record.

(3.) Complainant Maya Devi (opposite party no. 1) had filed complaint in the court below, where she examined herself under Section 200 Cr.P.C. and two witnesses under Section 202 Cr.P.C. then after hearing on the point of summoning, learned Magistrate had passed order dated 03.02.2005, by which, cognizable offence under Section 323,325, 504, 506 IPC were taken against four accused persons (present revisionists) and order for issuance of summon was passed. Against the summoning order, revisionists appeared before the trial court and moved application for recall of summoning order dated 03.02.2005. After affording opportunity of hearing to the parties, learned Magistrate had passed impugned order dated 10.05.2005, by which application for recall of the summoning order was rejected. Aggrieved by the order dated 10.05.2005, present revision has been preferred by revisionists.