RAJBIR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.) challenging order dated 30.9.2011 (Annexure P1) and order dated 19.9.2012 (Annexure P2). Petitioner has been summoned to face the trial in FIR No. 26 dated 19.2.2008 under Sections 323, 324 and 325 of the Indian Penal Code, 1860 (' IPC for short) registered at Police Station City Charkhi Dadri.

(2.) LEARNED counsel for the petitioner has submitted that the trial Court had erred in summoning the petitioner as an accused while exercising powers under Section 190 Cr.P.C. The Court of revision had further erred in dismissing the petition filed by the petitioner. The Court of revision had failed to decide the revision petition filed by the petitioner on merits.

(3.) NO one has put in appearance on behalf of respondent No. 2.