Z.A. HASHMI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Mukhtar Alam, learned counsel for the revisionists and the learned A.G.A, who is representing the opposite party no.1.

(2.) In spite of the revision of the cause list, no one appears on behalf of the opposite party no.2 even though the name of Mr. Sahab Uddin, Advocate has been printed in the cause list as counsel for the opposite party.

(3.) The present criminal revision has been filed challenging the order dated 06.07.2005 passed by the Additional Chief Judicial Magistrate, Court no.5 Allahabad in Complaint Case No. 796 of 2005 (Mohd. Rizwan Vs. Z.A. Hashmi and others), whereby the revisionist has been summoned under Sections 392, 323, 506 I.P.C. in the above mentioned complaint case.