PREM SINGH Vs. SUSHIL KUMAR

JUDGEMENT

(1.) DASTI summons have been placed on the file in which it is mentioned that Sushil Kumar - Respondent has refused to get the notice of summons.

(2.) THIS is a petition challenging the order dated 25.5.2010 passed by Sh. A.S. Barda, Judicial Magistrate Ist Class, Jalandhar, in Criminal Complaint No. 1980/2/09 titled as Prem Singh v. Sushil Kumar.

(3.) FROM the perusal of the summons sent by this Court, it is revealed that Sushil Kumar - Respondent is intentionally not getting the service of summons. So, in these circumstances, it is a fit case to invoke the provisions of Section 482 Code of Criminal Procedure