GURBIR SINGH Vs. MAHESHINDER SINGH GREWAL AND ORS.

JUDGEMENT

(1.) This criminal revision, filed under Section 401 Cr.P.C., arises out of the revisionary order dated 04.04.2014 passed by the learned Additional Sessions Judge, Ludhiana, in Criminal Revision No.10 of 28.05.2010. By the said order, the learned Additional Sessions Judge set aside the summoning order dated 02.03.2010 passed by the learned Judicial Magistrate First Class, Ludhiana, in the complaint case, viz., Crl.No.79/1 of 02.05.1998. As a sequel, he remanded the matter for reconsideration and to pass a fresh order in the spirit of the directions given by this Court in the earlier round of litigation in Criminal Revision No.532 of 1999. Aggrieved thereby, the complainant preferred the present revision.

(2.) By order dated 30.05.2014, this Court stayed further proceedings pursuant to the remand order before the learned Magistrate at Ludhiana. The stay order is in operation as on date.

(3.) Compendious arguments having been advanced by Mr. Atul Lakhanpal, learned senior counsel for the petitioner; Mr. K.S. Nalwa, learned counsel for the respondents, and Mr. Amar Ashok Pathak, learned Additional Advocate General, Punjab, the matter is ripe for disposal.