KAILASH DEVI Vs. PIYARE LAL AND OTHERS

JUDGEMENT

(1.) Petitioner has filed CRM No.51571 of 2013 for disposal of the criminal revision which stands admitted. Notice of the application was issued. Keeping in view the issue involved in the present revision, learned counsel for the respondents has no objection if the main appeal is taken up for hearing. Accordingly, with the consent of the learned counsel for the parties, the criminal revision is taken up for hearing today itself.

(2.) Heard learned counsel for the parties.

(3.) This revision petition has been filed for quashing of order dated 15.04.2004 passed by learned Chief Judicial Magistrate, Sirsa, whereby the application of the petitioner for drawing blood sample of respondent No.1-Piyare Lal has been declined.