RAJ KUMAR AGARWAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This revision under Section 397 Cr.P.C. has been preferred against the order dated 9-2-99 passed by the Ist Additional Chief Judicial Magistrate, Meerut in Criminal Case No. 305 of 1999.

(2.) I have heard the learned counsel for the revisionist and the learned A.G.A.

(3.) It appears that a charge sheet was received against the applicant, which was submitted on the basis of the F.I.R. lodged by opposite party No. 2 for the offences under Sections 420, 467 and 468 IPC. On the basis of that charge sheet by the impugned order the case was registered and the applicant was summoned by non-bailable warrant returnable by 9-2-99. Aggrieved by it, the present revision has been preferred.