VIKRAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure ("CrPC" for short) for quashing of the order dated 22.5.2009 passed by the Additional Chief Judicial Magistrate, Narnaul, whereby the application filed by the prosecution under Section 319 Cr.P.C. was allowed and the order dated 3.12.2009 passed by the Additional Sessions Judge, Narnaul, whereby the revision filed by the petitioner against order dated 22.5.2009 summoning the petitioner has been ordered to be dismissed.

(2.) After hearing learned Counsel for the petitioner, I am of the opinion that this petition deserves dismissal.

(3.) It has been held by the Apex Court in case Suman v. State of Rajasthan and Anr., 2010 1 SCC 250 as under: