LAL MANI Vs. STATE OF U P

JUDGEMENT

(1.) Heard.

(2.) This petition under section 482 Cr.P.C. has been filed against the order dated 20.1.87 passed in a complaint case by 2nd Addl. Munsif Magistrate whereby he summoned the petitioner for offence under section 323/504/506 I.P.C.

(3.) The contention of the learned counsel for the petitioner is that no list of witnesses was submitted by the complainant in the Court below; that no evidence u/s 202 Cr.P.C. was recorded by the trial court and that the alleged offence is a cognizable offence but the complainant made no effort to lodge the F.I.R. The copy of the complaint filed by the petitioner is Annexure