JAGAN SINGH Vs. LAL CHAND

JUDGEMENT

(1.) This revision has been directed against order dated May 1, 1987 passed by learned Additional Sessions Judge, Faridabad, vide which revision, that came to be filed by Lal Chand, against order dated March 4, 1987 passed by the Judicial Magistrate 1st Class, Faridabad, was allowed. Vide order dated March 4, 1987, learned Judicial Magistrate had found that a prima facie case has been made out against Lal Chand and others and, therefore, they had been summoned in a complaint case. As mentioned above, learned Additional Sessions Judge, Faridabad, set aside the said order of learned Magistrate insofar as Lal Chand is concerned.

(2.) This is an old matter pertaining to the year 1987. Even though, the Court Secretary has sent message in the Bar to secure presence of the counsel for petitioner twice over, no one has chosen to appear in support of this petition. It is 2.37 P.M.