DHANJEE RAM SHARMA Vs. NARANDER PAUL AND OTHERS

JUDGEMENT

(1.) This criminal revision arises out of proceedings taken under Sec. 107 of the Code of Criminal Procedure against the respondents, who are four in numbers. On 10th November, 1960, Shri, H.L. Guliani, Sub Divisional Magistrate, passed an order that there was no evidence and the police had been granted a number of opportunities. In the absence of any evidence, the respondents were ordered to be discharged.

(2.) In the circumstances, I allow this petition of revision and set aside the order of the Magistrate, dated 10th November, 1960, and direct him to proceed with the case after issuing summonses to the witnesses.