KAILASH CHAND AGRAWAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This is a petition under Section 482, Cr. P.C. for quashing the order dated 22-4-1994 passed by VI Additional Sessions Judge, Aligarh in Criminal Revision No. 42 of 1994, Ram Kishan v. State.

(2.) I have heard Sri. I. M. Khan counsel for applicant as well as learned A.G.A. and perused the material brought on record.

(3.) The applicant filed a complaint case against the opposite party Nos. 2 to 5 under Sections 342, 323, 504, 506, 348, I.P.C. before the C.J.M. Aligarh and examined himself and his two witnesses Ashok Kumar P.W. 1 and Rakesh Kumar P.W. 2 under Section 202, Cr. P.C. The learned C.J.M. was pleased to find a prima facie case and summoned the opposite party Nos. 2 to 5 by his order dated 29-10-1993. They filed a Criminal Revision No. 42 of 1994 before the Sessions Judge, Aligarh which was heard and decided by the VI Additional Sessions Judge Aligarh who was pleased to allow the revision and set aside the summoning order dated 29-10-1993 and discharged the revisionists-opposite party Nos. 2 to 5. The complainant felt aggrieved against this order passed in criminal revision.