RAMDEV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri R.K.Singh, learned AGA for the State are present.

(2.) Learned counsel for the petitioner has prayed for a direction to set aside the order dtd. 4/6/2025 passed by Sessions Judge, Banda in Criminal Revision No. 50 of 2025 (Ramdev and others Vs. State of U.P. and another) as well as summoning order dtd. 7/9/2024 passed by Third Additional Civil Judge (J.D.)/Judicial Magistrate, Banda in Complaint Case No. 1748/XI of 2024 (Ramkishor Vs. Ramdev and others), under Ss. 120-B, 423, 506 I.P.C., Police Station- Kotwali Nagar, District Banda.

(3.) Briefly stated, a complaint case was filed by the respondent against the present petitioner. The said complaint was registered as Complaint Case No. 1748/XI of 2024 (Ramkishor vs. Ramdev and others). An order under Sec. 204 Cr.P.C. was passed by the concerned Magistrate on 7/9/2024, whereby the petitioner along with other accused persons was summoned to face trial under Ss. 120B, 423 and 506 IPC. The said order was challenged by the petitioner by filing Criminal Revision No. 50 of 2025 (Ramdev and others vs. State of U.P. and others). The revisional court also dismissed the revision and upheld the order dtd. 7/9/2024. Aggrieved by both the aforesaid orders, the petitioner has approached this Court under Article 227 of the Constitution of India.